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] [Entire Act] State of Uttar Pradesh - Section Section 8 in The U.P. Settlement of Licence for Retail Vend of Bhang (Minimum Guaranteed Quantity) Rules, 1990 8. No claim for delay in supply. - The licensee shall have no claim for damages or for remission of licence fee or issue price in the case of delayed supply of Bhang.
