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 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(2) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963 (2)At the beginning of the register shall be entered serially numbered approved purposes for which the fines realised can be expended.
