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State of Uttarakhand - Section

Section 6 in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019

6. Validation of order

The Rules/Government Order/Office Memorandum Notification alid all other or.ders issued by the State Government for allotment of government residence and other facilities provided to former Chief Ministers shall be deemed to have been issued under this Act.