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] [Entire Act] State of Uttar Pradesh - Section Section 20 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958 20. - In these rules "Secretary" means the Secretary appointed under section 70 of the U.P. District Boards Act, 1922.
