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[Cites 0, Cited by 0] [Section 22D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22D(7) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(7)Any order made or directions given under sub-section (4) shall have effect, notwithstanding anything inconsistent therewith contained in any other enactment or instrument relating to the management and control of the institution (including any Scheme of Administration) or relating to the property belonging to or vested in the institution.