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(n) in The U.P. Scheduled Commodities Distribution Order, 1990 (n)"Unit" means quantity of Scheduled Commodities which an adult is entitled to receive or double the quantity which a child is entitled to receive in a month.
