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 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(4) in U.P. Janhit Guarantee Rules, 2011 (4)In case of imposing penalty, the second Appellate Authority shall endorse a copy of order to the concerning -(a)Drawing and Disbursing Officer;(b)Treasury; and(c)Disciplinary Authority.
