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 147] [Entire Act] State of Uttar Pradesh - Subsection Section 147(iii) in The General Rules (Criminal), 1977 (iii)if the applicant is not entitled to such copy the object for which the copy is required and the ground upon which the application should be granted;
