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 69] [Entire Act] State of Uttar Pradesh - Subsection Section 69(3) in U.P. Revenue Code Rules, 2016 (3)The Chairman shall be responsible for the maintenance of proper accounts of the Gaon Fund and for cash held by the Samiti.
