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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(c) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(c)every attachment injunction or any other order of a Court restricting or restraining the use of any scheduled undertaking or prescribed a scheme of management in respect thereof howsoever described, shall cease to have effect.