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 104] [Entire Act] State of Uttar Pradesh - Subsection Section 104(1) in Uttar Pradesh Municipal Corporation Act, 1959 (1)No act or proceeding of the Corporation or of any Committee or sub-committee appointed under this Act shall be invalid or be questioned on account of any vacancy in its body.
