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 73] [Entire Act] State of Uttar Pradesh - Subsection Section 73(4) in U.P. Revenue Code Rules, 2016 (4)Office accommodation and reimbursement for the Telephone/Mobile calls for official purposes shall be provided to the Panel Lawyer as per the directions issued by the Government from time to time.
