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] [Entire Act] State of Uttar Pradesh - Section Section 116 in The U.P. Fundamental Rules 116. The rate of contributions payable on account of pension and leave-salary shall be such as the Governor may by general order prescribe.Orders of the Governor regarding Rule 116
