Section 2(1)(b) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(b)"Agent" means a person duly authorized by a party to present an application, written reply, rejoinder or any other document on its behalf before the Appellate Authority;

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013