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 1] [Entire Act] State of Uttar Pradesh - Section Section 10C in The U.P. General Clauses Act, 1904 10C. Deviations from forms. - Where, by any Uttar Pradesh Act, a form is prescribed, slight deviations therefrom not affecting the substance or calculated to mislead, shall not invalidate it.] [Inserted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
