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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(b) in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956 (b)in other cases, by the person who was opposed in seizing the cattle or, as the case may be, from whom the cattle was rescued."
