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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(4) in The U.P. Debt Relief Act, 1977 (4)Every offence punishable under sub-section (1) shall be tried in a summary way and the provisions of Sections 262 to 265 (both inclusive) or the Code of Criminal Procedure, 1973, shall, as far may be, apply to such trial.
