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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(a) in The U.P. Basic Education Act, 1972

(a)the summoning and holding of meetings of the Board or of [the Samiti] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).] referred to in sub-section (1), the conduct of business at such meetings and the number of members necessary to form a quorum thereat;