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 154] [Entire Act] State of Uttar Pradesh - Subsection Section 154(3) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975 (3)Such leave may be combined with leave of any other kind.
