Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(4) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958 (4)Question must not be argumentative or hypothetical or defamatory of any person or section of the community.
