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 5A] [Entire Act] State of Uttar Pradesh - Subsection Section 5A(2) in The U.P. Government Servant's Conduct Rules, 1956 (2)resort to, or in any way abet, any form of strike in connection with any matter pertaining to his service or the service of any other Government servant.
