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 29] [Entire Act] State of Uttar Pradesh - Subsection Section 29(2) in Roorkee University Act 1947 (2)The procedure of surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may bed prescribed by the State Government by notified order.]
