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 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(d) in The U.P. Industrial Housing Rules, 1959 (d)if in the opinion of the State Government, it is expedient that he should not continue to be a member of the Advisory Committee; or
