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[Cites 0, Cited by 0] [Section 22F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22F(4) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(4)Where the Director disapproves, for reasons to be recorded in writing, of any name proposed under sub-section (1), the Management may, within three weeks of the receipt of the disapproval, make a representation against it to the State Government whose decision in the matter shall be final.