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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(ix) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005 (ix)"Secretary-in-Charge" means the Principal Secretary or the Secretary, as the case may be, of the concerned department of the Government of Uttar Pradesh;
