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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(a) in The United Provinces Aerial Ropeways Act, 1922 (a)any accident attended with loss of human life or with hurt as defined in the Indian Penal Code, or with serious injury to property ;
