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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in Public Moneys (Recovery of Dues) Act, 1965 (c)'industrial concern' shall have the meaning assigned to the expression in the State Financial Corporations Act, 1951 as amended from time to time;
