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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(c) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

(c)In case of not fulfilling all the required conditions, temporary recognition may be given on written assurance, that the Committee of Management shall complete all the parameter of permanent recognition very soon. The temporary recognition shall be valid for five years. A temporary recognition, unless made permanent, must be required to be renewed after every five years.