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 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(3) in The U.P. Goshala Adhiniyam, 1964 (3)The Registrar may on a report under sub-section (1) or on the facts coming to his notice otherwise, and after such enquiry, if any, as he may consider necessary, amend an entry in the Pradesh Goshala Register.
