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 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(e) in The U.P. Fundamental Rules (e)any fees payable to a government servant for duties which he is required to perform in his official capacity under any special or local law or by order of Government.
