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 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(2) in The U.P. Panchayat Raj Act, 1947 (2)A meeting for the removal of a Pradhan shall not be convened within [two years] [Substituted by U.P. Act 21 of 1998.] of his election.
