Section 2(1)(g) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(g) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(g)"Member" means the member elected or nominated, as the case may be, under section 5 of the Act to the Committee constituted under sub-section (3) of the said section of the Act;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 2(1)(g) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967