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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Secondary Education Services Commission (Removal of Difficulties) Order, 1981

(3)Every application referred to in clause (2) shall be addressed to the District Inspector of Schools and shall be accompanied -
(a)by a crossed postal order worth ten rupees payable to such Inspector;
(b)by a self addressed envelope bearing postal stamp for purposes of registration.