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 15] [Entire Act] State of Uttar Pradesh - Subsection Section 15(3) in The Hardwar Ardh Kumbha Mela Rules, 2002 (3)No compensation shall be payable to any person by way of damage for loss of trade or on account of any other loss occasioned by any order passed in good faith under this rule.
