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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(a) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(a)unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interests of, the State Government; and