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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013

(2)If the petitioner or the respondent to any proceeding requires a copy' of any document or proceeding the same shall be supplied to him on such terms and conditions and on payment of such fees as provided in these rulers.