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

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State of Uttar Pradesh - Subsection

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

(d)one person to be nominated by the State Government from amongst the Presidents, if any, of the [Municipal Council and Nagar Panchayats established under the Uttar Pradesh Municipalities Act, 1916] [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)(d) in The U.P. Basic Education Act, 1972