Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(b) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958 (b)The Chief Executive Officer of the Parishad or in his absence the Secretary shall be the ex officio Secretary of such Executive Committee.
