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

State of Uttar Pradesh - Subsection

Section 3(d) in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006

(d)"Head of the Institution" means the President or the Manager or the Secretary of a society running the institution and includes the Director, the Principal or any Administrative Head of the institution;