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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(11) in The U.P. Antarim Zila Parishad Act, 1958 (11)The existence of any vacancy in the membership of the Parishad shall not invalidate any election, or any resolution passed or any act done by the Parishad.
