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[Cites 0, Cited by 0] [Section 556] [Entire Act]

State of Uttar Pradesh - Subsection

Section 556(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Any person required by the Municipal Commissioner in pursuance of subsection (1) to give the Municipal Commissioner any information shall be bound to comply with the same and to give true information to the best of his knowledge and belief.Unauthorised Works