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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in Lucknow Industrial Development Areas (Composition of Offences) Regulation, 2017

(1)Action regarding the composition of offences may be taken by Chief Executive Officer, Lucknow Industrial Development Authority or an officer authorised by the special order under Section 32 of the Uttar Pradesh Urban Planning and Development Act, 1973 before it is instituted under the provisions of the Act.