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 45 in U.P. Zila Panchayats Service Rules, 1970 45. Stoppage of pay and allowances after removal or dismissal. - The pay and allowances of a servant, who is removed or dismissed from service shall cease to accrue from the date of such removal or dismissal.
