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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(2)Subject to such terms and conditions as may be prescribed by the Chairman by a general or special order a person who is not a party to the proceedings, may' also allowed to inspect the proceedings after obtaining the permission of the Chairman in writing.