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

State of Uttar Pradesh - Subsection

Section 92(3) in The U.P. Municipalities Act, 1916

(3)The foregoing provisions of this section shall be subject to the provisions of sub-section (6) of Section 94 and of any other provision of, or under this or any other enactment requiring a resolution to be supported by any proportion or number of the members.