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 200C] [Entire Act] State of Uttar Pradesh - Subsection Section 200C(3) in The Subsidiary Rules (3)that during the recess period the work of the dispensary can be carried on satisfactorily by the Medical Officer.
