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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(4) in The University of Rajputana (Second Amendment) Act, 1950

(4)Excepting as aforesaid no person shall be examiner in more than one paper in any one year in the University.Explanation. - 'Paper" includes a "Practical".Exception. - An examiner in an examination for the M. Sc. Degree may be appointed for one paper and one practical alongside.