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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(4) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021 (4)The terms and conditions of office of the members nominated under clause (u) and(v)of sub-section (3) shall be such as may be prescribed.
