Section 1(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(3)The provisions of this Act referred to in Schedule I shall, in the areas mentioned in the said Schedule, apply to the extent specified therein and the State Government may from time to time, direct, by notification in the Gazette, that all or any of the provisions of this Act shall also apply in relation to such areas and to such extent as may be specified in the notification.
