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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(a) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(a)having in his possession, custody or control, any property or asset held for the purposes of a scheduled institution wrongfully witholds such property or asset from the State Government in contravention of sub-section (1) of Section 5; or