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 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(2) in U.P. Janhit Guarantee Rules, 2011 (2)The appellant or the person at revision, as the case may be, may be present in person in the hearing of application for appeal or revision, or may opt not to be present in the hearing.
