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 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(2) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985 (2)If no opinion is received from a member within the time specified by the Chairman such member shall be deemed to have agreed to the proposal.
