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] [Entire Act] State of Uttar Pradesh - Section Section 39 in The U.P. Sheera Niyantran Niyamavali, 1974 39. Head of account of deposit money received by Controller [Sections 16 and 22]. - Any sum of money received by the Controller under Section 16 shall be credited to Government under the head "XLVI-Miscellaneous-Molasses Penalties".
