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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(f) in The U.P. Regulation of Coaching Act, 2002

(f)'competent officer' means an officer authorised by the State Government by notification to exercise the powers and perform the functions of the competent officer under this Act for such area or in relation to such institution or coaching centre as may be specified in the notification;