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(2) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016 (2)The State Government shall issue the letter of authorisation after receipt of an unambiguous affidavit along with documents from the Society to the effect that all conditions referred to in Section 4 have been fulfilled.
