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 22D] [Entire Act] State of Uttar Pradesh - Subsection Section 22D(9) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (9)The powers conferred by this Section shall be in addition to and not in derogation of any powers conferred on the State Government or the Authorized Controller under any other law.
