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 65] [Entire Act] State of Uttar Pradesh - Subsection Section 65(7) in The General Rules (Civil), 1957 (7)A commission to perform any ministerial act may be issued to an Advocate Commissioner.] [Added by Notification No. 920/VIII-b-28, dated 11-9-1979 (w.e.f. 15-12-1979).]
