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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(6) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(6)The Appellate Authority may at any stage of the proceedings require the respondent to submit further or better particular of his defence and may also to require him to file the original documents a copy whereof has been earlier filed by him.