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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in U.P. Zila Panchayats (Formation of Committees) Rules, 1997

(2)No resolution passed under sub-rule (1) shall be cancelled unless a period of at least six months has elapsed since it was passed and except in the manner provided in sub-rule (1). The resolution cancelling earlier resolution shall state the reasons for the cancellation.