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[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)defend any election petition brought under the Act or any other proceeding relating to elections under the Act if he or the Corporation or any other Corporation authority is sued; or