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

State of Uttar Pradesh - Subsection

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

(d)Whenever an objection is raised under clause (c) the Adhyaksha shall, if he agrees that the objection is valid, ask the member concerned to withdraw the words or expressions in question and unless such member withdraw them shall move "that the words be taken down", and if the meeting so approves, he shall direct that the words be taken down;