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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(e) in The U.P. Secondary Education Services Selection Board Act, 1982

(e)'Institution' means an Intermediate College or a Higher Secondary School or a High School recognised under the Intermediate Education Act, 1921, and includes institution maintained by a local authority but does not include an institution maintained by the State Government;