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 15 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994 15. Taking effect of the order of the Judge. - An order of the Judge under Rule 13 shall take effect from the date of the order.
