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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(2)(d) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(d)all liabilities, legally subsisting and enforceable against the Board, shall be enforceable against the State Government to the extent of the fund and properties of the Board vested in it.