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 25] [Entire Act] State of Uttar Pradesh - Subsection Section 25(p) in The U.P. Debt Relief Act, 1977 (p)[ every liability incurred or arising under a chit conducted under any chit fund scheme: [Inserted by U.P. Act No. 2 of 1979.]
