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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(3)A petitioner may, subsequent to the filing of the petition for hearing of reference apply for an interim order of direction. Such an application shall, as far as possible, be in Form III.