Section 81(1)(ii) in The U.P. Stamp Act, 2008

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State of Uttar Pradesh - Subsection

Section 81(1)(ii) in The U.P. Stamp Act, 2008

(ii)any legal proceedings or remedy in respect of any such right, title, obligation or liability, under the provisions of the enactments hereby repealed and any such proceeding may "be instituted, continued and disposed of and any such remedy may be enforced as if this Act had not been passed.

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State of Uttar Pradesh - Subsection

Section 81(1)(ii) in The U.P. Stamp Act, 2008