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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2)(f) in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019

(f)to do all such things (including the specification of design of the emblem and its use in the manner whatsoever) as the State Government considers necessary or expedient for the exercise of the foregoing powers.