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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(10) in The U.P. Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012

(10)The fee deposited by the publishers and writer shall not be refunded, but under following circumstances fee may be refunded after the reduction of Rs. 20-
(a)when review of fee is not permissible, but it was paid.
(b)when text book is not reviewed while review fee was paid by the publishers and writers.
(c)where the review fee was deposited for those books that were not asked to submit.
(d)where review fee was deposited, but text book was not made available to the Board.