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[Cites 0, Cited by 0] [Section 26J] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26J(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(3)Nothing in sub-section (1) or sub-section (2) shall prevent any member of the Board or sub-committee from voting on, or taking part in discussion of, any resolution or question relating to any subject other than a subject referred to i8n those sub-section.