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] [Entire Act] State of Uttar Pradesh - Section Section 5 in The U.P. Primary Education Act, 1919 5. Application for issue of notification. - An application by the board under Section 3 shall be made in such manner as may be prescribed by the State Government, and the board shall furnish such information in respect of the application as may be required by the State Government.
