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State of Uttar Pradesh - Section

Section 3 in The General Rules (Criminal), 1977

3. Former rules cancelled.

- The rules contained in the General Rules (Criminal), [1957] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.], [* * *] [Omitted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] and all other rules or regulations relating to the matters which are provided for in these rules are hereby cancelled :Provided that nothing in this rule shall affect anything done, or to be done, under such rules and orders or any of them prior to the coming into force of these rules.