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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1)(b) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(b)the Judge shall not be required to record or to have recorded the evidence in full but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case;