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 44 in Allahabad High Court Rules, 1952 44. Administrator-General Act, 1963. - Nothing in this Chapter shall apply to applications to be made or acts to be done by the Administrator General in so far as they conflict with the provisions of the Administrators-General's Act, 1963.
