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State of Uttar Pradesh - Section

Section 11 in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976

11. Application of sections 43-A and 133-A of the principal Act.

(1)In section 43-A of the principal Act in sub-section (6) for the word and figures "50 and 57" the word and figures "50, 57 and 68-F" shall be substituted.
(2)Section 133-A of the principal Act shall mutatis mutandis apply in relation to the provisions of this Act, as it applies in relation to the provisions of the principal Act.