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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(4) in The U.P. Homoeopathic Medicine Act, 1951 (4)Proceedings of every committee shall be laid before the Board which may take any action on them, it deems necessary and such committee shall compy with directions of the Board.
