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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(b) in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000 (b)to appoint examiners (for theory and practical), moderators, tabulators, collators, scrutinisers, observers and superintendents of centres;
