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 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(4) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (4)A member of a committee, or a person co-opted by it, may resign his office by writing addressed to the Board, or the committee, as the case may be.
