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 83A] [Entire Act] State of Uttar Pradesh - Subsection Section 83A(a) in The U.P. Fundamental Rules (a)four months, in the case of government servants governed by Fundamental Rule 81 or Subsidiary Rule 157 as the case may be, and
