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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(b) in The U.P. Government Servant's Conduct Rules, 1956

(b)not be under the influence of any intoxicating drink or drug during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drink or drug;