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 66] [Entire Act] State of Uttar Pradesh - Subsection Section 66(ii) in The General Rules (Criminal), 1977 (ii)whenever any person is ordered to pay into Court for delivery to any other person any sum by way of compensation, or reimbursement of fines or fees paid ;
