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

State of Uttar Pradesh - Subsection

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

(iv)Copies of bye-laws to be kept on sale. - The secretary shall cause bye-laws to be printed and shall cause printed copies thereof to be delivered to any person requiring the same on payment of such fee for each copy, as may be fixed by the secretary;