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 21D] [Entire Act] State of Uttar Pradesh - Subsection Section 21D(4) in The U.P. Secondary Education Services Selection Board Act, 1982 (4)No appointment of any teacher to an institution shall be made under Section 16 unless the list referred to in sub-section (1) is exhausted.
