Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(3)All questions received with proper notice which have not been disallowed shall, unless postponed in accordance with the provisions of Rule 18, be entered in the list of questions for the meeting, which shall be prepared in accordance with the provisions of Rule 13.