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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(v) in Punjab School Education Board (XIth Class Examination) Regulations, 1992

(v)Any permanently disabled candidate who cannot take practical examination on account of physical disability may be exempted from appearing in the practical examination. The marks obtained by him in the theory papers shall be increased proportionately. Such a candidate is required to produce a certificate of such disability from the civil surgeon of his district.