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State of Uttar Pradesh - Section

Section 1 in The U.P. Debt Redemption Act, 1940

1. Short title, extent and commencement.

(1)This Act may be called the Debt Redemption Act, 1940.
(2)It extends to the whole of [Uttar Pradesh] [Substituted by A.O. 1950 for '(the United Provinces)'.] except the Jaunsar Bawar pargana of the Dehra Dun district and the portion of the Mirzapur district South of the Kaimur Range.
(3)It shall come into force on such date as the Governor may, by notification in the official Gazette, appoint.