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] [Entire Act] State of Uttar Pradesh - Section Section 30 in Regulations Under the U.P. Intermediate Education Act, 1921 (30)Under clause (1), (3), (4) or (10) additional subjectwise marks will be given on the condition that total of all subjectwise marks does not exceed 150.
