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] [Entire Act] State of Uttar Pradesh - Section Section 6 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 6. Subject to the general or special directions of the Governor the Tribunal may hold its sittings at any place in the State.
