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 157A] [Entire Act] State of Uttar Pradesh - Subsection Section 157A(3) in The Subsidiary Rules (3)his work and conduct must have been satisfactory and integrity certified; and