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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(3)The petitioner may attach to and present with, his petition a receipt slip in Form II which shall be signed by such employee as may be authorized by the Chairman of the Appellate Authority hereinafter referred to as the authorized employee.