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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)The Authority shall have and maintain its own fund and all receipts of the Authority, including any money receivable from the State Government or the Central Government by way of grant or otherwise, shall be credited thereto and all payments by the Authority shall be made therefrom.