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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(3)The postponed question shall appear at the head of the list of questions prepared for the meeting at which they are to be answered and the inclusion in that list of such of them as had been postponed otherwise than at the request of the member, shall not have any limiting effect on the right of that member under Rule 12 to ask questions at that f meeting.