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 35] [Entire Act] State of Uttar Pradesh - Subsection Section 35(a) in The U.P. Habitual Offenders' Restriction Rules, 1957 (a)Action in respect of articles, the possession of which is an offence under any law shall be taken in accordance with the provisions of the law.
