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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)The State Government shall, by notification, establish, for the purposes of this act, an Authority to be called Bhagirathi River Valley Development Authority, which shall be a body corporate.