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State of Uttar Pradesh - Section

Section 6 in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975

6. Period of the order.

- This Order shall remain in force till October 31, 1975, but its expiry shall not affect-
(a)the previous operation of, or anything duly done or suffered under this Order, or
(b)any right, privilege, obligation, or liability acquired, accrued or incurred under this Order, or
(c)any penalty, forfeiture or punishment incurred in respect of any contravention of this Order, or
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid:
and any such investigation, legal proceeding or remedy may be instituted, constituted or enforced and any such penalty, forfeiture or punishment may be imposed as if this Order had not expired.