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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(1)Whenever in the opinion of the State Government the continued existence of any Authority constituted under this Act is unnecessary or undesirable, the State Government may, by notification, declare that such Authority shall be dissolved from such date as may be specified therein and the Authority shall stand dissolved accordingly.