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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1)(c) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(c)in the case of a candidate who deposits fresh fee due to nonreceipt of timely intimation of holding over of his/her fees under Regulation 33,