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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in U.P. Area Development Act, 1976

(1)The Authority may constitute standing or ad hoc committees consisting either wholly of members of the Authority or wholly of other persons, or partly of members of the Authority and partly of other persons, for any purpose or purposes consistent with the provisions of this Act, to assist the Authority in the discharge of its functions.