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 489 in The General Rules (Civil), 1957 489. Grant when to have effect in the State. - All grants of probate or letters of administration (with or without the will annexed), shall, unless otherwise ordered, be drawn up to have effect within the State.
