Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 500] [Entire Act]

State of Uttar Pradesh - Subsection

Section 500(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)In computing the period of limitation prescribed for an appeal or application referred to in this Chapter, the provisions of Sections 5, 12 and 14 of the [Limitation Act, 1908] [See now corresponding provisions of Limitation Act, 1963.], shall so far as may be, apply.