Section 10(2)(vi) in The U.P. Board of Madarsa Education Act, 2004

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State of Uttar Pradesh - Subsection

Section 10(2)(vi) in The U.P. Board of Madarsa Education Act, 2004

(vi)to call for reports from the head of institution in respect of any act of contravention of the rules or regulations of decisions, instructions or directions of the Board and take suitable actions for the enforcement of the rules or regulations decisions, instructions or directions of the Board, in such manner as may be prescribed by regulations;

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State of Uttar Pradesh - Subsection

Section 10(2)(vi) in The U.P. Board of Madarsa Education Act, 2004