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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)If a poll be demanded by at least one-fourth of the members present at a meeting, the votes of all the members present who desire to vote shall be taken under the direction of the Presiding Officer of the meeting and the result of such poll shall be deemed to be the resolution of the Corporation at such meeting.