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 4B] [Entire Act] State of Uttar Pradesh - Subsection Section 4B(2) in The U.P. Electricity (Duty) Act, 1952 (2)An appeal shall lie from an order passed under sub-section (1) to such authority, within such period, and on payment of such fee, as may be prescribed.
