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[Cites 0, Cited by 0] [Section 381(5)] [Section 381] [Entire Act]

State of Uttar Pradesh - Subsection

Section 381(5)(iii) in Uttar Pradesh Municipal Corporation Act, 1959

(iii)An application to the High Court for special leave to appeal under clause (b) of sub-section (1) may be made within sixty days from the date of the order of refusal of the said certificate.