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[Cites 0, Cited by 0] [Section 26P] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26P(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(1)The Board shall have its own fund, which shall be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board, except the moneys required to be credited in the Uttar Pradesh State Marketing Development Fund under section 26-PP.