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(d) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976 (d)entitlement to any instalments of dearness allowance that may be sanctioned after the enforcement of these rules;
