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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017

(2)After receipt and consideration of any such representation or, if in the meantime no such representation is received, on the expiry of the prescribed period, the State Government may at any time, by notification in the Gazette, modify or repeal such bye-laws either wholly or in part;