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] [Entire Act] State of Uttar Pradesh - Section Section 15 in Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019 15. If any amount of lump sum remains unpaid after it becomes due, it shall be recovered in accordance with Section 20 of the Act.
