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 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(3)The State Government may address the Board with reference to the result of such inspection an enquiry with such advice as the State Government may offer regarding the action to be taken.