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 34A] [Entire Act] State of Uttar Pradesh - Subsection Section 34A(4) in The Subsidiary Rules (4)Postmortem examinations. - No fee shall be admissible to a medical officer for conducting postmortem medico-legal or other similar medical examinations, when such examinations form part of his ordinary official duty.
