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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(3) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985 (3)The decisions taken by the person or committee to which powers have been delegated under sub-section (1) shall be reported promptly to the Commission.
