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 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(3) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016 (3)No anticipatory bail shall be granted to any person responsible for managing/operating the defaulting Financial Establishment by the Court.
