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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(9) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

(9)If the member who has given due notice of any question, has not withdrawn the question before the meeting is held, but is not present at the meeting , the Adhyaksh may alow the question to be put by any other member present and the answer to the same be read.