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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(ii) in U.P. Janhit Guarantee Rules, 2011 (ii)the name and address of the designated officer, first appeal officer or second Appellate Authority as the case may be, against the decision of which the appeal or revision is filed;
