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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(i) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983 (i)"Specified Authority" means the authority specified by the State Government for the purposes of Sections 12 and 16 and notified in the Gazette;
