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 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(b) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982 (b)wrongfully obtains possession of or retains any property or asset held for the purposes of any scheduled institution; or
