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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

(2)The Registrar of the Board or Director (Head of Department)shall on non compliance of the conditions of recognition and orders of the Board give notice to the Madarsa and If the reply of the Madarsa is found unsatisfactory or there is no reply within the stipulated time, Madarsa may be suspended after giving notice. If the Board is, upon representation from the Madarsa management, satisfies that the Madarsa has complied with the conditions the suspension may be revoked.