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 19A] [Entire Act] State of Uttar Pradesh - Subsection Section 19A(iii) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (iii)the repayment of principal amount of, and interest on, sums paid by the State Government under guarantees, if any, by that Government ;
