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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in The Administator-General's (United Provinces) Rules, 1929

(2)Notwithstanding anything in clasue (1), the Administrator General may take immediate action under Section 9 if in his opinion such a course is necessary to protect the estate.