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State of Uttar Pradesh - Section

Section 21 in The U.P. Higher Education Services Commission Act, 1980

21. Annual Reports. -

The Commission shall prepare once every year, in such form and at such time as may be prescribed, an annual report giving a true and full account of its activities during the previous year, and copies thereof shall be forwarded to the State Government and the State Government shall cause the same to be before both the House of the State Legislature.