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[Cites 0, Cited by 0] [Section 16G(3)] [Section 16G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16G(3)(d) in Uttar Pradesh Intermediate Education Act, 1921

(d)[ All appeals preferred under clause (c) as it stood before the date of commencement of the Intermediate Education (Sanshodhan) Adhiniyam, 1966. and pending decision immediately before the said date shall be decided by the Regional Deputy Director, Education, in accordance with clause (c) as substituted by the said Adhiniyam.] [Substituted by Act No. 7 of 1966 (w.e.f. 24.12.1965).]