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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(d) in Regulations Under the U.P. Intermediate Education Act, 1921

(d)The report of the inquiring agency where he is not himself the punishing authority, should be submitted as expeditiously as possible and ordinarily within a fortnight of the closing of the inquiry.