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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Boiler Operation Engineers' Rules, 1968

(2)[ The Board shall have power to take any action which it deems fit against any candidate, reported by Invigilator to have been found using unfair practice, in the examination shall for succeeding against the examination principles, viz, copying consulting or carrying papers and the like.] [Rule 17 renumbered and sub-rule (2) inserted by S. No. 23293-5432-XI-A, dated 15-12-1970.]