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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006 (2)The State Government shall appoint the Chairman and the Members of the Committee mentioned in sub-section (1).
