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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Go-Seva Ayog Adhiniyam, 1999

(2)No proposal involving financial implication shall be approved, sanctioned or implemented by the Ayog unless such proposal is first examined by a Finance Committee duly constituted in the manner as may be prescribed.