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 22G] [Entire Act] State of Uttar Pradesh - Subsection Section 22G(3) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (3)Nothing in this Section shall apply to an order of suspension during the pendency or in contemplation of an inquiry.] [Sections 22-A to 22-G have been added by U.P. Act 35 of 1974.]
