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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(j) in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006

(j)"Sanctioned Intake" means and implies the total number of seats sanctioned by an authority notified by the State Government for admitting students in each course of study in an Institution;