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State of Uttar Pradesh - Section

Section 39 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

39. Copies Supplied shall be verified.

- All copies supplied by the Registry of the Appellate Authority shall be certified to be true copies by the Appellate Authority in that behalf and shall also bear the seal of the Appellate Authority. The Officer In-Charge of the Copying Brach or the officer so authorized shall also initial every alternation on the copy.