Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(9) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(9)No question shall be asked in an emergent meeting nor on any other day except the first day of any other meeting and the time allowed for questions shall not exceed thirty minutes at any meeting.