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[Cites 0, Cited by 0] [Section 548(1)] [Section 548] [Entire Act]

State of Uttar Pradesh - Subsection

Section 548(1)(h) in Uttar Pradesh Municipal Corporation Act, 1959

(h)prescribing the conditions under which and, the authority by whom, any officer or servant, may be permitted while on duty or during leave to perform a specified service or series of services for a private person or body or for a public body, including a local authority, or for the Government and to receive remuneration therefor;