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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttarakhand - Subsection

Section 64(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)The Board may not, at any time, have on loan under subsection (1), apart from the amount of loans from the State Government, an amount exceeding such amount as the State Government may from time to time fix in that behalf.