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 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in The U.P. Scheduled Commodities Distribution Order, 1990

(2)No person shall knowingly receive or use, or assist any one in receiving or using, any unlawful identity card or receive or assist in receiving any scheduled commodities except on a valid identity card.