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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(10) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(10)to otherwise perform all such functions as are necessary or expedient for the purpose of the planned development of the Special Area and for purposes incidental thereto :Provided that the functions specified in clause (10) shall not be performed unless so required by the State Government.