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 19 in The U.P. Family Courts Rules, 1995 19. Pay and other allowances. - The salary and other allowances admissible to a Judge shall be such as may be determined by the Government m consultation with the High Court from time to time.
