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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976

(4)The replacement of any member mentioned in sub-section (1) or the change of any representative under sub-section (2) shall not affect any pending proceedings which may be continued from the stage where such replacement took place.