Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Uttar Pradesh - Subsection Section 36(2) in Regulations Under the U.P. Intermediate Education Act, 1921 (2)Clauses (1) shall not apply where the person concerned has absconded, or where it is for other reasons impracticable to communicate with him.
