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 103] [Entire Act] State of Uttar Pradesh - Subsection Section 103(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)The bye-laws made under this section shall be subject to the provisions of Sections 542, 543, 544, 546, 547 and 549.