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 34] [Entire Act] State of Uttar Pradesh - Subsection Section 34(3) in The U.P. Electricity Reforms Act, 1999 (3)An award made under sub-section (1) or an order made under sub-Section (2) by the Commission, involving a valuation of over 50,000 rupees shall be appealable under this Act.
