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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019

(1)The State Government may make such provision by rules as appears to it to be necessary, to regulate the use of the emblem in official seal that is used in offices of the State Government its organisations including diplomatic missions abroad, subject to such restrictions and conditions as may be prescribed.