[Vide Uttar Pradesh Act 18 of 1975, s. 5]Substitution of sections 6-A and 6-C.—In the principal Act, for sections 6-A and 6-C as amended or substituted by the Uttar Pradesh Amendment, sections 6-A and 6-C respectively, as amended or substituted by the Central Amendment, shall be and be deemed with effect from the date of commencement of the Central Amendment to have been substituted.[Vide Uttar Pradesh Act XVI of 1978, s. 4]
