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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(3) in Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 (3)The motor vehicle provided to a Deputy Minister at any time before the commencement of this Act shall be deemed to have been validly provided.
