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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(8) in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001 (8)Every nomination made and every notice of cancellation given by an officer shall, to the extent it is valid, take effect on the date on which it is received by the authority mentioned in sub-rule (7).
