Section 23(1)(iii) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(iii) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

(iii)use offensive expressions about the conduct of proceedings of Parliament, or of the Legislature of any State, or of any other [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].

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State of Uttar Pradesh - Subsection

Section 23(1)(iii) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962