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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(ii) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978 (ii)the inter se seniority of persons appointed by promotion shall be the same as it was in the substantive appointment held by them at the time of the promotion.
