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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(g) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978 (g)"Prohibition and Social Uplift Officer" means an officer appointed as such to be incharge of the prohibition and social uplift work at the regional level;
