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 34] [Entire Act] State of Uttar Pradesh - Subsection Section 34(4) in The U.P. Participatory Irrigation Management Act, 2009 (4)A competent investigating agency shall start to investigate as soon as possible an offence punishable under Section 33 committed within the area of the jurisdiction thereof.
