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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962 (3)The State Government may, at any time, by notification in the Gazette, add to or remove from Schedule II, any class of shops or commercial establishments.
