(1)This Act may be called the Uttar Pradesh Tax on Luxuries Act, 1995.(2)Sections 2, 3, 4, 5,' 6, 7, 8, 9 [except clauses (g) and (h) of sub-sections (1)], 10, 11, and 12 shall be deemed to have come into force on June 1, 1994, clauses (g) and (h) of sub-section (1) of Section 9 shall be deemed to have come into force on September 28, 1994 and the remaining provision shall come into force at once.
