Legal Document View

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
[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

State of Uttar Pradesh - Subsection

Section 139(1)(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)all moneys received by or on behalf of the Corporation from the Government [including grants-in-aid from the Consolidated Fund of the State] or public bodies, private bodies or other persons by way of grant, gift or deposit, subject, however, to the conditions, if any, attached to such grant, gift or deposit.