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[Cites 0, Cited by 0] [Section 7(12)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(12)(a) in Uttar Pradesh Intermediate Education Act, 1921

(a)the Board may, with the prior approval of the State Government, recognise an institution in any new subject or group of subjects or for a higher class;