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 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(2) in The U.P. Sheera Niyantran Adhiniyam, 1964 (2)For the purposes of this section the molasses referred to in sub-section (2) of Section 6 shall be deemed to be adulterated.
