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[Cites 0, Cited by 0] [Section 547] [Entire Act]

State of Uttar Pradesh - Subsection

Section 547(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)The modification or repeal of a bye-law under sub-section (2) shall take effect from such date as the State Government shall in the said notification direct or, if no such date is specified, from the date of the publication of the said notification in the Official Gazette, except as to anything done or suffered or omitted to be done before such date.