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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4)(b) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(b)The State Government shall determine the cost of employment of the personnel appointed by it and shall, where it is employed for more than one Committee, apportion the cost among the Committees concerned in such manner as it thinks fit. The decision of the State Government in this behalf shall be final.