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State of Uttar Pradesh - Section

Section 17 in The U.P. General Clauses Act, 1904

17. Substitution of functionaries. -

In any [Uttar Pradesh] [Substituted by A.O., 1950.] Act, it shall be sufficient for the purpose of indicating the application of a law to every person or number of persons for the time being executing the function of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.