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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Uttar Pradesh - Subsection

Section 438(8) in Uttar Pradesh Municipal Corporation Act, 1959

(8)Nothing in sub-sections (6) and (7) shall be deemed to apply to mills for spinning or weaving cotton, jute, wool or silk to any other large mill or factory which the Municipal Commissioner may from time to time with the approval of the Executive Committee, specially exempt from the operation thereof.