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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(4) in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001 (4)The amount of gratuity admissible in accordance with sub-rule (1) or sub-rule (2) shall be at par with the amount admissible to the servants of the Government, from time to time.
