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

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State of Uttar Pradesh - Subsection

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

(c)one person to be nominated by the State Government from amongst the Nagar Pramukhs, if any, of the [Corporations constituted under Section 9 of the Uttar Pradesh Municipal Corporation Act, 1959] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];

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State of Uttar Pradesh - Subsection

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