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

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(1)Each respondent intending to contest the petition, shall file in triplicate the reply to the petition and document relied upon in paper-book form with the Registry within one month of the service of notice of the petition on him.