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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(a) in The Administator-General's (United Provinces) Rules, 1929

(a)Four copies shall be forwarded to the Secretary of State for India in order that such secretary may, if he thinks fit, order the same to be deposited at the Indian Office for publice inspection: