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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The voting at all meetings shall be by show of hands but the bye-laws to be framed by the Corporation may provide that any question or class of questions as may be specified, be decided by secret ballot.