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(1) in U.P. Janhit Guarantee Rules, 2011 (1)The order of appeal or revision shall be pronounced in open proceedings and shall be in writing by the first appeal officer, second appellate Authority or revision officer, as the case may be.
