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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(10) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

(10)[ The questions and supplementary questions, if any, shall be answered during the first hour of the meeting. Questions shall be answerd in order of priority of their date of receipt by the Chief Executive Officer.] [ Added by Notification No.. 288-B/IX-A-72-13/58, dared 26th June, 1959]