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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(e) in The U.P. Board of Madarsa Education Act, 2004

(e)the conditions under which candidates shall be admitted to the examinations and research programme of the Board and shall be eligible for Degrees, Diplomas and Certificates;