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 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(2) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978 (2)The appointing authority may make appointments against temporary or officiating vacancies also from the respective lists referred to in sub-rule (1).
