Section 36(1)(b) in The U.P. University of Medical Sciences, Saifai, Etawah Act, 2015

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State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. University of Medical Sciences, Saifai, Etawah Act, 2015

(b)affecting the conditions and mode of appointment and duties of examiners and the conduct or standard of examinations or any course of study except in accordance with a proposal of the Faculty concerned and unless a draft of such Ordinance has been proposed by the academic council, or

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State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. University of Medical Sciences, Saifai, Etawah Act, 2015