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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(3) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005 (3)The term of office of the persons nominated or elected under this section shall be three years form the date of nomination or election, as the case may be.
