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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(4) in The U.P. Go-Seva Ayog Adhiniyam, 1999 (4)Accounts of the Ayog in the banks shall be operated by such officers or functionaries of the Ayog jointly or individually as may be authorised by the Ayog.
