Section 5(1)(b) in The U.P. General Clauses Act, 1904

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State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. General Clauses Act, 1904

(b)in the case of an Uttar Pradesh Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.]

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State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. General Clauses Act, 1904