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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(1)There shall be a Finance Controller for the Institute, who shall be appointed by the State Government, and his remuneration and allowances, if any, shall be paid by the Institute.