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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(d) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017

(d)All objections and suggestions which may be made in writing by any person with respect thereto before the date of the notice given under clause (a) shall have been considered by the Authority or by officer authorized by Authority for the purpose;