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[Cites 0, Cited by 0] [Section 224C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 224C(8) in The U.P. Municipalities Act, 1916

(8)Where the gross amount payable to the licensee is equal to or less than the amount to be deducted under this section no payment shall be made to the licensee by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].