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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

(2)With respect of the building already constructed or building on rent relaxation, to some extent, may be allowed but for seeking permanent recognition the construction of own building of the institution is necessary and construction must be according to above discussed parameter.