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

State of Uttar Pradesh - Subsection

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

(a)A notice of intention of the Authority to take such bye-laws into consideration on or after a date to be specified in the notice shall be given in two newspapers, before such date;