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 387] [Entire Act] State of Uttar Pradesh - Subsection Section 387(b) in The U.P. Co-operative Societies Rules, 1968 (b)No charges shall be admissible for road mileage from railway/bus station to camp or back in view of the incidental provided under clause (ii) of sub-rule (a).
