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(3) in The Uttar Pradesh State Legislature (Delegation Of Powers) Act, 1993 (3)Every Act enacted by the President under sub- section (2) shall, as soon as may be after enactment, be laid before each House of Parliament.
