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 217] [Entire Act] State of Uttar Pradesh - Subsection Section 217(c) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (c)takes any part in the business of washing or carrying soiled clothes, shall be liable upon conviction to a fine which may extend to twenty rupees.
