The UTTAR PRADESH SUBORDINATE SERVICES SELECTION COMMISSION (REPEAL) ACT, 1998

THE UTTAR PRADESH SUBORDINATE SERVICES SELECTION 
COMMISSION (REPEAL) ACT, 1998 
 
[U.P. ACT NO. 5 OF 1998] 
[As passed by the Uttar Pradesh Legislature, and assented to 
by the Governor on February 6, 1998 under Article 200 of the 
Constitution of India and published in U.P. Gazette extraordinary on 
February 7, 1998] 
AN 
ACT 
to repeal the Uttar Pradesh Subordinate Services Selection 
Commission Act, 1988. 
IT IS HEREBY enacted in the Forty-ninth Year of the 
Republic of India as follows:- 
Short title and 
commencement 
1. (1) This Act may be called the Uttar Pradesh Subordinate 
Services Selection Commission (Repeal) Act, 1998. 
(2) It shall be deemed to have come into force on December 28, 
1997. 
Repeal of U.P. 
Act no. 7 of 
1988 
2. The Uttar Pradesh Subordinate Services Selection 
Commission Act, 1988 is hereby repealed. 
Repeal  3. The Uttar Pradesh Subordinate Services Selection 
Commission (Repeal) Ordinance, 1997 is hereby repealed. 
 
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