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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(4) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(4)The respondent shall also serve a copy of the reply along with documents as mentioned in sub-rule (1) on the petitioner of his legal practitioner, if any, and file proof of such service in the Registry.