Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(9) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (9)The Presiding Officer shall not speak on the merits of the motion and he shall not be entitled to vote thereon.
