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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(3)In any case where the result of an examination is declared and such result is affected by any error (except these covered under malpractices, fraud or improper conduct) such errors shall be placed before Examination Committee. The Secretary of the Board as per decision of the Examination Committee shall have power to amend such result in such manner as shall be in accordance with true position.