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State of Uttar Pradesh - Section

Section 88 in Regulations Under the U.P. Intermediate Education Act, 1921

88. The respondent shall submit the reply, along with the copies of documents, if any, in quardruplicate to the [Appellate Authority] by the date fixed in the notice or such other date as may be allowed by the [Appellate Authority],

A copy of the reply shall on his request be given to th£ appellant.