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] [Entire Act] State of Uttar Pradesh - Section Section 34 in Regulations Under the U.P. Intermediate Education Act, 1921 34. In deciding upon the punishment to be imposed, mitigating factors, if any, and past record of the employee concerned may be taken into account.
