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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(1)Where any case referred to the Appellate Authority has been finally dispose off Society or Trust or person on, committee may apply to the Appellate Authority for return of the document filed hereby.