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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19A(v) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(v)the balance remaining to be utilized for the reduction of fees payable to the Committee under this Act or for expenses incurred in the discharge of any of the functions of the Committee, as the Committee they think fit or the Board may direct.]