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State of Uttar Pradesh - Section

Section 72 in Regulations Under the U.P. Intermediate Education Act, 1921

72. In the case where an adverse entry is made in the Character Roll of a person in a particular year, the entire entries of the year, both adverse and favourable shall be communicated to him within 30 days of the making of such an entry and an acknowledgment obtained, information about the withholding of the integrity certificate shall the communicated likewise.