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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(i) in Regulations Under the U.P. Intermediate Education Act, 1921

(i)A Scheme shall contain specific provision for speedy decision of disputes relating to right of management declared as such by the Regional Deputy Director or the Deputy Director of Education (Women), as the case may be, as also regarding management of the institution during the period of dispute.