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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(3) in The U.P. Go-Seva Ayog Adhiniyam, 1999 (3)All orders and decisions of the Ayog shall be authenticated by the Secretary or any other officer of the Ayog duly authority by the Secretary in this behalf.
