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 5A] [Entire Act] State of Uttar Pradesh - Subsection Section 5A(a) in Uttar Pradesh Public Service (Tribunals) Act, 1976 (a)reference therein to High Court, its Chief Justice and other judges shall be construed as reference to the Tribunal its Chairman and other members respectively;
