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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)All expenditure incurred by the Committee in carrying out the pm poses of this Act shall be defrayed out of the said fund, and the surplus, if any, shall be invested in such manner as may be prescribed.