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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)If any regulation is repugnant to any rule than the rule whether made before or after the regulation shall prevail and the regulation shall to the extent of the repugnancy be void.