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 15] [Entire Act] State of Uttar Pradesh - Subsection Section 15(4) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 (4)The Housing Commissioner or any Magistrate acting under this rule may, if he thinks fit, record evidence on oath.
