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 1] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(3) in Uttar Pradesh Intermediate Education Act, 1921 (3)Any deposit made under sub-paragraph (1) shall be repayable to the candidate who is declared to be elected in accordance with the provisions hereinafter contained.
