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 142] [Entire Act] State of Uttar Pradesh - Subsection Section 142(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)The Executive Committee may also from time to time and for such period as they think fit conduct independently an examination and audit of the Corporation accounts.
