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 4F] [Entire Act] State of Uttar Pradesh - Subsection Section 4F(2) in The U.P. Cement Control Order, 1973 (2)No order shall be made under this clause unless the aggrieved person has been afforded a reasonable opportunity of stating his case.
