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 319] [Entire Act] State of Uttar Pradesh - Subsection Section 319(iii) in Rules under the United Provinces Excise Act, 1910 (iii)No application for enhancement of sentence should be recommended unless the case is really important and the punishment awarded grossly in commensurate with the offence.
