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

State of Uttar Pradesh - Subsection

Section 3(3) in Uttar Pradesh Recovery of Taxes and Other Public Moneys (Amendment and Validation) Act, 1970

(3)Nothing in this section shall be construed to apply in relation to any enactment which had either expired or been repealed before the commencement in this Act.