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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(3) in U.P. Revenue Code, 2006

(3)The rules and orders made by the State Government or the Board before the commencement of this Code, under any of the enactments repealed and in force on the date of such commencement, shall except to the extent of inconsistency with the provisions thereof, continue be in force, until they are rescinded altered or substituted in accordance with the provisions of this Code.