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 33] [Entire Act] State of Uttar Pradesh - Subsection Section 33(5) in U.P. Zila Panchayats Service Rules, 1970 (5)Any suspension order or deemed to have continued in force under this rule shall continue to remain in force until it is notified or revoked by any authority specified in sub-rule (1).
