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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(1) in The U.P. Go-Seva Ayog Adhiniyam, 1999 (1)The Ayog shall have its own fund and all receipts of the Ayog shall be credited thereto and all payments by the Ayog shall be made therefrom.
