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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(5) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005 (5)The terms of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of a member in whose place he is nominated.
