Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in United Provinces Melas Act, 1938

(2)Any person objecting to any such rule, may within 30 days of such publication, prefer his objection to the [State Government] [Substituted by the A.O. 1950 (Provincial Government).] and the [State Government] [Substituted by the A.O. 1950 (Provincial Government).] may confirm, modify or set aside such rule.