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] [Entire Act] State of Uttar Pradesh - Section Section 13 in The Hardwar Kumbha Mela Rules, 1997 13. Indemnity. - No damage shall be payable to owners in respect of dog or animal destroyed or otherwise disposed of under the provisions of Rule 11 or 12.
