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 1] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(42B) in The U.P. General Clauses Act, 1904 (42B)"statutory instrument" shall mean any notification, order, scheme, rule, or bye-law issued under any enactment and having the force of law;
