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 97C in U.P. Zamindari Abolition and Land Reforms Rules, 1952 97C. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.] The provisions of Rule 80 shall apply in the case of vouchers not encashed for more than three months, lost, destroyed or mutilated.]
