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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(5) in The U.P. Higher Education Services Commission Act, 1980 (5)Notwithstanding anything contained in this section,no person shall be appointed or continue as a member of the Commission, if he has attained the age of sixty-two years.
