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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1) in The U.P. Agricultural Credit Rules, 1975

(1)Where the appellate authority is of the opinion that the memorandum of appeal suffers from any defect it shall make a note to that effect and shall call upon the appellant to remove the same.