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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(d) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994

(d)for the purpose of deciding any issue, the Judge shall only be bound to order production of or to receive only so much evidence, oral or documentary, as he considers necessary;