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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(2) in Regulations Under the U.P. Intermediate Education Act, 1921

(2)Failure of the Management to implement the decision of the [Appellate Authority] within the aforesaid period shall be deemed to be a defect within the meaning of sub-section (2) of Section 16-D of the Intermediate Education Act.