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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(a) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(a)No member shall speak more than once on any matter but the mover of any resolution or other motion may speak in conclusion also after hearing all others who wish to speak :