Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 73 in Regulations Under the U.P. Intermediate Education Act, 1921 73. A representation against an adverse entry in the character Roll may be made to the Committee of Management whose decision thereon shall be final.
