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 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)No person shall vote at any election in any ward if he is subject to any of the disqualifications referred to in Section 37.
