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 33A] [Entire Act] State of Uttar Pradesh - Subsection Section 33A(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (3)If such expenses are not so paid, the Director may require the Board to pay the same, and the amount, so paid by the Board shall be recoverable by the Board from the Committee.
