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 5] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(29A) in The U.P. General Clauses Act, 1904 (29A)[ "notification" or "public notification" shall mean a notification published in the Gazette of the State, and the word "notified" shall be construed accordingly;] [Inserted by ibid.]
