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

State of Uttar Pradesh - Subsection

Section 6(8) in The U.P. Antarim Zila Parishad Act, 1958

(8)the State Government may, by order, make such incidental or consequential provisions including provision for suspending any provision of the said Act as may appear to be necessary or desirable for carrying out the purpose of this Act or removal of any difficulty; and