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 5] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(k) in The U.P. Secondary Education Services Selection Board Act, 1982 (k)'Teacher' means a person employed for imparting instruction in an institution and includes a Principal or a Headmaster.
