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(a) in The U.P. Fisheries Department Ministerial Service Rules, 1994 (a)'appointing authority' in relation to a post means the authority mentioned as such in Column 7 of the appendix against such post;
