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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(l) in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989 (l)"Unit" means quality of Scheduled Commodities which an adult is entitled to receive or double the quantity which a child is entitled to receive in a month;
