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 9 in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016 9. Validity of appointment. - Appointments made through regularisation under these rules, shall be deemed to have been made under relevant service rules or orders, if any.
