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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(5) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(5)No business which is required to be transacted by special resolution under any provision of the Act or the rules made thereunder shall be transacted in a meeting of a committee unless previous notice of the intention of transact such business has been given.