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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3) in Regulations Under the U.P. Intermediate Education Act, 1921

(3)All or any of the provisions of clause (1) may for sufficient reasons to be recorded in writing be waived where there is difficulty in observing exactly the requirements thereof and those requirements can in the opinion of the inquiring authority be waived without injustice to the person charged.