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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(4) in The U.P. Habitual Offenders' Restriction Rules, 1957 (4)The members of the Committee shall hold office for three years but a member shall be eligible for appointment on the expiry of the term of his office.
