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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Industrial Housing Rules, 1959

(1)Every question which the Advisory Committee is required to consider shall be considered either at its meeting or, if its Chairman directs, by sending copies of the necessary papers to all the members for their opinion, provided that the papers need not be sent to a member who is absent from India.