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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

(3)Every modification made under this section shall be published in such manner as the Parishad may specify and the modification shall come into operation either on the date of such publication or on such later date as the Parishad may fix.