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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2)(a) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

(a)all properties, fund and dues which are vested in or, realizable by the Parishad shall vest in, or be realizable by, the State Government ;