Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(13) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962 (13)All questions on the list which remain unanswered at the expiration of the time allowed for questions shall be deemed to have lapsed.
