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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(h) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978 (h)"State Prohibition Officer" means the State Prohibition Officer, appointed at the headquarters of the government for the Prohibition and Social Uplift work;
