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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(i) in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006

(i)"Reserved Seat" means a seat reserved for the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens;