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 9] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(2) in The U.P. Secondary Education Services Selection Board Act, 1982 (2)Any appointment made in contravention of the provisions of sub-section (1) shall be void.
