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 322] [Entire Act] State of Uttar Pradesh - Subsection Section 322(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (a)the enforcing of the attendance of witness and examining them on oath, affirmation, or otherwise, and the issue of a commission or request to examine witnesses abroad;
