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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Uttar Pradesh - Subsection

Section 145(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)The Executive Committee shall then examine the report and the statement, and a copy of the said statement together with a copy of the Committee's review shall be forwarded to the State Government and to each member and copies thereof shall also be placed on sale at the Corporation office.