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

State of Uttar Pradesh - Subsection

Section 4(42C) in The U.P. General Clauses Act, 1904

(42C)"the State Government" shall mean the Government of Uttar Pradesh, and as respects functions entrusted under Article 258-A of the Constitution to the Central Government shall include the Central Government acting within the scope of the authority given to it under that article;] [Substituted by ibid.]