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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(3) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985 (3)The Controller of Examinations shall be responsible for the proper and timely conduct of such examinations and for maintaining and ensuring secrecy thereof.
