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Citedby 78 docs - [View All]
Brahma Prakash Singh vs State Of U.P.,Thru. Prin. Secy., ... on 29 July, 2010
Brahma Prakash Singh vs State Of U.P.,Thru. Prin. Secy., ... on 29 July, 2010
State Of Uttar Pradesh vs Dr. Dina Nath Shukla & Anr on 31 January, 1997
Abdul Gaffar vs State Of U. P. And Anr. on 29 January, 1974
Sita Ram Sheoharey & 10 Ors. vs State Of U.P. & Others on 14 July, 2010

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[Complete Act]
Central Government Act
Section 3 in The Uttar Pradesh Appropriation Act, 1996
3. Appropriation. The sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Uttar Pradesh by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.