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 217] [Entire Act] State of Uttar Pradesh - Subsection Section 217(1) in Uttar Pradesh Municipal Corporation Act, 1959 (1)In assessing a consolidated tax effect shall be given to any partial or total exemption from any single tax comprised therein.
