Legal Document View

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
[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(9)(b) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998

(b)The dissenting member may record his note of dissent which shall form part of proceedings of the meeting, but which shall not be sent to the State Government or to any other person or authority.