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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(ii) in The U.P. Fisheries Act, 1948 (ii)on every subsequent conviction with imprisonment of either description for a term which may extend to twelve months or with fine which may extend to five hundred rupees or with both.
