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 95A] [Entire Act] State of Uttar Pradesh - Subsection Section 95A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)Where the total amount pay able to an intermediary does not exceed Rs. 50 it shall be paid in cash.
