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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1)(d) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(d)for the purpose of deciding any issue the Judge shall be required to order production of or to receive only so much evidence, oral or documentary as he considers necessary ;