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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(4) in The U.P. Antarim Zila Parishad Act, 1958 (4)in the case of the district of Mirzapur, the person or persons appointed under clause (b) of section 101 of the U.P. District Boards Act, shall cease to function;
