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 46] [Entire Act] State of Uttar Pradesh - Subsection Section 46(k) in Uttar Pradesh Municipal Corporation Act, 1959 (k)scrutiny and counting of votes including recount of votes and procedure to be followed in case of equality of votes and declaration of results;
