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State of Uttar Pradesh - Section

Section 57lB in Uttar Pradesh Municipal Corporation Act, 1959

57lB. Restriction on summoning of Corporation officers or servants to produce documents.

- No Corporation officer or servant shall in any legal proceedings to which a Corporation is not a party be required to produce any register or document the contents of which can be proved under the last preceding section by it certified copy or to appear as a witness to prove the matter and transactions recorded therein unless by order of the Court made for special cause.]