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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985

(4)Unless otherwise prescribed, all contracts concerning such examination shall be in writing and all documents and examination records shall be authenticated by the Controller of Examinations on behalf of the Commission. All such records shall be kept in the personal custody of the Controller of Examinations.