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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1) in Kannur University Act, 1996

(1)Any teacher of an affiliated college or a teacher of the University who-• connives with or assists any candidate at an examination conducted by the University to do any malpractice at such examination; or• delays the valuation and return of answer books of candidates at any such examination which have been given to him for valuation;shall, without prejudice to any other action that may be taken against him, be liable for disciplinary action.