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 17A] [Entire Act] State of Uttar Pradesh - Subsection Section 17A(2) in The U.P. Basic Education (Teachers) Service Rules, 1981 (2)The list prepared under sub-rule (1) shall remain valid for one year from the date of its preparation.
