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 26U] [Entire Act] State of Uttar Pradesh - Subsection Section 26U(6) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (6)the repayment of principal amount of and interest on loans advanced to the Board by the State Government including arrears of such interest.
