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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in U.P. Revenue Code, 2006

(3)Imposition of penalty under sub-section (2) shall not bar the prosecution for any offence or recovery of money, papers and other government property under any law for the time being in force] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.].