Section 2(1a) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1a)[ 'Chief Inspector' means the Chief Inspector appointed under Section 29, and includes a Deputy Chief Inspector or Inspector appointed under that section;] [Inserted by U.P. Act No. 54 of 1976. UPLA-(VI)-28]
