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State of Uttar Pradesh - Section

Section 10 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992

10. Power to amend Schedule.

- The State Government may, by notification, include in the Schedule, any other examination, in respect of which it considers necessary to apply the provisions of this Act and upon the publication of such notification in the Gazette, Schedule shall be deemed to be amended accordingly.