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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(14) in The U.P. Water Management And Regulatory Commission Act, 2008 (14)No appointment of the Chairperson or a Member shall be invalid merely by reason of any vacancy in the selection committee.
