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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(d) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (d)'centre' means the institution or the place fixed by the Board for the purpose of holding its examinations and includes the premises attached or appurtenant thereto;
