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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(a) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981

(a)having in his possession, custody or control any property or asset held for the purposes of a Scheduled College wrongfully withholds such property or asset in contravention of sub-section (1) of Section 5; or