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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1)(b) in Uttarakhand State Urban Transport Fund Rules, 2015

(b)The Cess received and beneficial amount received by State Government under subsection (5) of Section 4 of the Act for the fund will be deposited in Government fund under Head of Account 0041. Equivalent amount for cess will be deposited in departmental budget and will be utilised as accordingly.