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(3)] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(3)(a) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978 (a)The percentage of marks obtained at the Intermediate Examination shall be entered against the name of each candidate.