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 18F] [Entire Act] State of Uttar Pradesh - Subsection Section 18F(a) in The Subsidiary Rules (a)The temporary incumbent does not require the residence and is exempted from the payment of the rent thereof; and
