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 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(3) in The U.P. Industrial Housing Rules, 1959 (3)A number nominated to fill a casual vacancy shall hold office for so long as the member, whose place he fills would have been entitled to hold office if the vacancy had not occurred.
