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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(3) in Uttar Pradesh Public Service (Tribunals) Act, 1976 (3)The Tribunal may admit in evidence in lieu of any original document, a copy thereof attested by a gazetted officer or by a notray.
