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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(2)Not more than thirty minutes at every such meeting shall be allotted for the asking and answering of questions and there shall not be adjournment of interpolation. Such questions as cannot be answered within the allotted time shall, unless postponed under Rule 18, be deemed to have lapsed.