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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(iv) in The U.P. Municipalities Act, 1916 (iv)abets [within the meaning of the Indian Penal Code (Act 15 of I860)] the doing of any of the acts specified in clauses (i), (ii) and (iii));
