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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(3) in The U.P. Debt Relief Act, 1977 (3)All attachments of growing crops, agricultural produce, live-stock and other movable property of perishable nature, made in execution of decree stayed under [* * *] [Omitted by U.P. Act No. 2 of 1979.] sub-section (2) shall stand withdrawn.
