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 106] [Entire Act] State of Uttar Pradesh - Subsection Section 106(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)The qualifications of persons to be appointed to posts created under sub section (1) shall be such as may be prescribed by the State Government.
