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

State of Uttar Pradesh - Subsection

Section 3(3) in The U.P. Essential Services Maintenance Act, 1966

(3)An order made under sub-section (1) shall be in operation for six months only, but the State Government may by a like order, extend it for any period not exceeding six months if it is satisfied that in the public interest it is necessary or expedient so to do.