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 13D] [Entire Act] State of Uttar Pradesh - Subsection Section 13D(k) in The U.P. Municipalities Act, 1916 (k)[ is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State : [Inserted by U.P. Act No. 12 of 1994.]
