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 10] [Entire Act] State of Uttarakhand - Subsection Section 10(2) in Uttarakhand Fisheries Act, 2003 (2)A sum of money accepted as compensation under clause (a) sub-section (1) shall in no case exceed the amount acceptable as compensation in the third column of the Schedule for the particular offence described in the second column thereof.
