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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Uttar Pradesh - Subsection

Section 88(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The Corporation shall meet for the transaction of business six times at least in every year and more than two months shall not intervene between its last sitting and the date appointed for the first sitting of the next meeting.