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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(2) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(2)No examination or the results of an examination shall be held invalid only for the reasons that the university has not followed the time schedule as stipulated in section 33 or as the case may be in section 34.