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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)In the absence of a Chairman at any meeting the members of a Special Committee or Joint Committee shall choose one of their members to preside at the meeting, provided that no person who is not a member of the Corporation shall be so chosen.