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 17F] [Entire Act] State of Uttar Pradesh - Subsection Section 17F(a) in The Subsidiary Rules (a)The head of the office will decide in each case who shall draw the allowance, the only requirement being that no extra expense will be caused to Government.
