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 119] [Entire Act] State of Uttar Pradesh - Subsection Section 119(b) in The U.P. Fundamental Rules (b)prescribe, by general rule or order, the rate of interest, if any, to be levied on overdue contributions.
