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State of Uttar Pradesh - Section

Section 71 in Regulations Under the U.P. Intermediate Education Act, 1921

71. The certifying authority should pay most careful attention to granting or withholding of these certificates and treat it as a serious and most important matter. Before withholding integrity certificate every complaint or allegation coming to the knowledge of the certifying authority should be properly inquired into and if established or confirmed, the person concerned should be confronted with it for explanation. If the person's explanation is not satisfactory and doubt about his integrity is created, the integrity certificate may be withheld.