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State of Uttar Pradesh - Section

Section 22 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

22. Orders and direction in certain case.

- The Appellate Authority may make such orders or give such directions as may be necessary or expedient to give effect to its orders or to prevent abuse of its process or to secure the ends of justice.