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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(b)if the modification is in the opinion of the 'Board of sufficient importance to require re-publicalion,