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 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(4) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958 (4)The Board shall communicate to the State Government such action, if any, as it proposes to take or has taken upon the result of such inspection or enquiry.
