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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(b) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017

(b)A certified copy of the bye-laws shall be kept at the office of the secretary' and made available for public inspection free of charge by any person desiring to pursue the same at reasonable point from the date of notice given under sub-clause (a);