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 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(5) in Uttar Pradesh Intermediate Education Act, 1921 (5)No action taken by the State Government under sub-section (4), shall be called in question.] [Substituted by U.P. Act No. 26 of 1975.]
