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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Every notice referred to in sub-section (1) shall be accompanied by the specification, statement and particulars required by Section 63 in the case of an election petition and shall be signed and verified in like manner.