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 1] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(1) in The U. P. Industrial Area Development Act, 1976 (1)The Chief Executive Officer of the authority shall be appointed by the State Government and he shall be a whole time officer of the Authority.
