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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3) in The U.P. Primary Education Act, 1919

(3)An education cess shall not be imposed unless the board by a special resolution which has been passed by a vote of not less then two-third of the members present, resolved that the imposition of such a tax is desirable and necessary.