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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2) in The High Court Legal Services Committee Regulations, 1997 (2)The Chief Justice may nominate other members not exceeding nine, from amongst persons possessing the experience and. qualifications specified in sub-regulation (3).
