Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 3 in U.P. Irrigation Charges (State Canal System) Rules, 1995 3. Rescission and saving. - The Uttar Pradesh Irrigation Charges (State Canal System) Rules, 1994 are hereby rescinded without prejudice to the validity of any right, privilege, obligation, liability or action required, accrued, incurred or taken thereunder.
