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 1] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(3) in The U.P. Water Supply and Sewerage Act, 1975 (3)The members appointed under clause (a) and clause (b) of sub-section (2) of Section 4 shall hold office on such terms and conditions as the State Government may, by order, specify.
