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 197] [Entire Act] State of Uttar Pradesh - Subsection Section 197(a) in Uttar Pradesh Municipal Corporation Act, 1959 (a)any entertainment or amusement for admission to which no charge is made or only a nominal charge is made;
