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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(i) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017

(i)Preparation of the bye-laws draft. - The secretary shall prepare and put up the proposed draft before authority with the consent of the Chairperson. The Authority may sanction with or without amendment of the draft of the bye-laws;