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 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(ii) in The U.P. Habitual Offenders' Restriction Rules, 1957 (ii)No person, who is exempt from the liability to serve as an assessor under Section 320 of the Code, shall be included in the list.
