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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(7) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(7)The provisions of Rules 33, 36 and 38 shall apply mutatis mutandis to the meetings of the committees :Provided that Rule 38, shall, for this purpose be so construed as to required that copy of every resolution passed by a Committee shall be forwarded to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.],