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] [Section 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(6) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962 (6)Every resolution which has been moved shall be seconded, otherwise it shall not be discussed, nor shall any question be put on it.
