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 224C(5)] [Section 224C] [Entire Act] State of Uttar Pradesh - Subsection Section 224C(5)(iv) in The U.P. Municipalities Act, 1916 (iv)the book value of all other fixed assets in use on the said date and taken over, less depreciation calculated in accordance with the said Table;