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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(1) in The Uttar Pradesh Prohibition Of Beggary Act, 1975 (1)There shall be a Secretary of the committee who shall be appointed by the State Government on such terms and conditions as the State Government determine;
