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State of Uttar Pradesh - Section

Section 4 in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019

4. Prohibition of use of emblem for wrongful gain.

- No person shall use the emblem for the purpose of any trade, business, calling or profession or in the title of any patent, or in any trade mark or design, except in such cases and under such conditions as may be prescribed.