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 566] [Entire Act]

State of Uttar Pradesh - Subsection

Section 566(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)to communicate without delay to the proper Corporation officer any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, bye-law or regulation made under it;