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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttar Pradesh - Subsection

Section 80(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(b)to communicate without delay to the proper officer or servant of the Board any information which he receives of a design to commit or of the commission of any offence against this Act or any rule; and