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 22B] [Entire Act] State of Uttar Pradesh - Subsection Section 22B(3) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (3)If the scheme is not submitted within the time allowed, the Director shall take action in accordance with Clause (a) or Clause (b) of sub-section (3) of Section 22-D.
