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

State of Uttar Pradesh - Subsection

Section 16(b) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(b)any officer or person appointed to act or enrolled under or by virtue of the said Act in the Pradeshik Armed Constabulary shall continue and be deemed to have been appointed under or by virtue of this Act; and