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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(6)(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)any joint stock company or any society registered or deemed to be registered under the [Uttar Pradesh, Co-operative Societies Act, 1965] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] which shall contract with or be employed by the Municipal Commissioner on behalf of the Corporation.