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 438] [Entire Act] State of Uttar Pradesh - Subsection Section 438(6) in Uttar Pradesh Municipal Corporation Act, 1959 (6)Every person to whom a licence is granted by the Municipal Commissioner under sub-section (1) shall keep such licence in or upon the premises, if any, to which it relates.
