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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(5) in Uttarakhand River Valley (Development and Management) Act, 2005

(5)All concerned departments including boards/through their Heads in the State shall co-ordinate with the Authority in implementation of its works and policies. And it shall be lawful for the Authority or Executive committee to requisition the services of any departments of the Government on such terms and conditions and on such payment as it may desire.