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 48B in The U.P. Fundamental Rules 48B. If a question arises whether a person is a government servant to whom rule 48-A applies, the decision of the Government shall be final.Orders of the Governor under Rules 48-A and 48-B
