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[Cites 0, Cited by 0] [Section 15(14)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(14)(b) in Uttar Pradesh Intermediate Education Act, 1921

(b)every person in whose possession, custody or control any property of the institution may be, shall deliver such property to the Authorised Controller forthwith.