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State of Uttar Pradesh - Section

Section 91 in Regulations Under the U.P. Intermediate Education Act, 1921

91. No party shall, as a right be entitled, to produce any evidence before the [Appellate Authority] which was not produced before the Inspector/Regional Inspectress but the [Appellate Authority] may admit any such evidence as may be considered by it to be helpful in coming to a correct decision in the case.