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] [Entire Act] State of Uttar Pradesh - Section Section 193J in U.P. Zamindari Abolition and Land Reforms Rules, 1952 193J. The provisions of Rule 80 shall apply in case of vouchers not encashed for more than three months lost destroyed or mutilated.
