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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(5) in The U.P. Secondary Education Services Selection Board Rules, 1998 (5)The Selection Committee shall consider the case of the candidates on the basis of the records referred to in sub-rule (1) or sub-rule (2), as the case may be.
