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 27] [Entire Act] State of Uttar Pradesh - Subsection Section 27(3) in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989 (3)No public servant shall wilfully or knowingly issue or help in issuing an invalid identity card to any person.
