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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(2)(iii) in Uttar Pradesh Municipal Corporation Act, 1959

(iii)the management and adjournment of such meetings, and the regulation of orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;