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 3C] [Entire Act] State of Uttar Pradesh - Subsection Section 3C(4) in The U.P. Consumer Protection Rules, 1987 (4)Remuneration in the case of appointments made on additional charge basis shall be governed by the relevant provisions in the financial rules.
