Section 20(2) in The U.P. General Clauses Act, 1904
(2)[ The provisions of Sections 4, 4-A, 6, 6-A, 6-B, 7, 8, 9, 10, 10-A, 10-C, 11,12,13,14,15,16,17,18,19,19-A and 28 shall mutatis mutandis apply in relation to any statutory instrument issued under any Uttar Pradesh Act as they apply in relation to any Uttar Pradesh Act.] [Inserted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
