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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(h) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005 (h)deal with property belonging to, or vested in, the Institute in any manner which is considered necessary or promoting the objectives specified in section 7;
