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 498] [Entire Act] State of Uttar Pradesh - Subsection Section 498(15) in Rules under the United Provinces Excise Act, 1910 (15)A breach of any of the above condition shall render the contractors liable to the penalties prescribed by Section 64 of the Excise Act (IV of 1910).
