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[Cites 0, Cited by 2] [Entire Act]

State of Uttar Pradesh - Section

Section 7 in The U.P. Advocates Welfare Fund Act, 1974

7. Power of the State Government to issue directions.

- The State Government may from time to time issue to the Trustees Committee such directions as in its opinion arc necessary or expedient for carrying out the purposes of this Act, and it shall be the duty of the Trustees Committee to comply with such directions.