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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(2)Where notice issued by the Appellate Authority is served by the party himself by 'hand delivery' (dasti), he shall file with the Registry of the Appellate Authority, the acknowledgement together with an affidavit of service.