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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012

3.06Notwithstanding anything in regulation 3.05 whenever the Board considers necessary it may with the approval of the State Government invite the books in a subject for a period of one year of the examination conducted by it. The Board thinks an announcement published in the Gazette it may put the text books before the Curriculum Committee for its reviews. In such case the reviewers and the payment of fees by the persons submitting the books shall be in the manner mentioned hereunder-