Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(h) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006 (h)"minority institution" means an institution,established and administered by a minority and notified as such by the State Government;
