Section 4(4)(e) in The U.P. District Planning Committee Act, 1999

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State of Uttar Pradesh - Subsection

Section 4(4)(e) in The U.P. District Planning Committee Act, 1999

(e)such other members as may be nominated by the State Government subject to the condition that the number of members under this sub Section ion shall not exceed one-fifth of the total members of the Committee.

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State of Uttar Pradesh - Subsection

Section 4(4)(e) in The U.P. District Planning Committee Act, 1999