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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2)(c) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(c)for carrying out any work which has not been fully carried out by the Parishad and for realizing properties, funds and dues referred to in clause (a), the functions of the Parishad shall be discharged by the State Government.