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 489] [Entire Act] State of Uttar Pradesh - Subsection Section 489(1) in Uttar Pradesh Municipal Corporation Act, 1959 (1)Any animal and any article not of a perishable nature and any utensil or vessels seized under Section 435 shall be taken before a Magistrate of the First Class.
