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State of Uttar Pradesh - Section

Section 30 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

30. Copy to be granted to person entitle.

- A copy of judicial record, pertaining to the Appellate Authority, may be granted in the manner prescribed by these rules to any person, legally entitled to receive it.