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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(k) in The U.P. Goshala Adhiniyam, 1964 (k)"trustee" in relation to a Goshala means a person or body of persons by whatever designation known, in whom the administration of the Goshala or its property vests and includes any person who is liable as if he were a trustee.
