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 26M] [Entire Act] State of Uttar Pradesh - Subsection Section 26M(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (1)In the discharge of its functions, the Board shall be guided by such directions on questions of policy as may be given to it by the State Government.
