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(d) in The U.P. Panchayat Raj Act, 1947 (d)has been dismissed from the service of State Government, the Central Government or a local authority [***] [Omitted 'or a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] for misconduct;
