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

State of Uttar Pradesh - Subsection

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

(v)copies of the bye-laws for the time being in force shall be kept for public inspection in some part of Authority office to which the general public has access and such other places, if any, as secretary thinks fit.