Section 92 in Regulations Under the U.P. Intermediate Education Act, 1921
92. The [Appellate Authority] may at any time during the pendency of an appeal require either party to furnish any such extract, information report, explanation or record relating to the case, which is in the possession or power of such party and the party shall be bound to comply with the requisition within such reasonable time as may be fixed by the [Appellate Authority].
