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 184] [Entire Act] State of Uttar Pradesh - Subsection Section 184(a) in The Subsidiary Rules (a)when the government servant has been unable to use the ordinary mode of travelling or, not withstanding due diligence on his part, has spent more time on the journey that is allowed by the rules; or
