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 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(3) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982 (3)If a candidate's handwriting is not easily legible deduction will be made from the total marks otherwise accuring to him.
