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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(1) in The U.P. Subordinate Excise (Audit and Accounts) Service Rules, 1992 (1)Strength of the service and of each category of posts therein shall be such as may be determined by the Governor from time to* time.
