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 153] [Entire Act] State of Uttar Pradesh - Subsection Section 153(a) in Uttar Pradesh Municipal Corporation Act, 1959 (a)receiving of payments by the Municipal Commissioner to the account of the Corporation Fund and lodging of the moneys received in a bank or banks;
