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 U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998 (3)The allocation of work made under sub-regulation (1) may be amended, altered or modified as and when deemed necessary.
