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 484] [Entire Act] State of Uttar Pradesh - Subsection Section 484(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)No application, appeal or reference shall be received by the Judge until the fee, if any, prescribed therefor under clause (a) of sub-section (1) has been paid.
