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 40] [Entire Act] State of Uttar Pradesh - Subsection Section 40(c) in Regulations Under the U.P. Intermediate Education Act, 1921 (c)The inquiry, including oral examination of the witness, should, ordinarily be completed within a month of the submission of the written statement.
