Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10) in The U.P. Debt Relief Act, 1977

(10)"rural artisan" means a person residing in a village who on the date of commencement of this Act, does not hold any agricultural land, and whose principal source of livelihood is manual labour connected with-
(a)the production or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto; or
(b)the practice of any other craft either by own labour or by labour of the members of his family;