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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in The U.P. Regulation of Coaching Act, 2002

(4)Upon receiving the report under sub-section (3), the owner or the person in charge of the coaching centre shall rectify the defects or irregularities mentioned in such report within the time fixed by the Competent Officer for the purpose.