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 133] [Entire Act] State of Uttar Pradesh - Subsection Section 133(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)The signature of the said Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] shall be distinct from the signature of any witness to the execution of such contract or instrument.
