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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in The U.P. Basic Education Act, 1972

(3)If the management of a basic school fails to comply with any direction made under sub-section (2), the Director may, after considering the explanation or representation, if any, given or made by the management, refer the case to the Board for withdrawal of recognition of such school.