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 229] [Entire Act] State of Uttar Pradesh - Subsection Section 229(d) in U.P. Revenue Code, 2006 (d)obstructs any officer or public servant in doing any of the acts specified in Section 220. Shall, on conviction, be liable to imprisonment which may extent to two years or with fine or with both.
