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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992

(b)'Public examination' means any of the examinations, specified in the Schedule, conducted for the awarding or granting of any degree, diploma, certificate or any other academic distinction to a person who is lawfully declared to have been successful at such examination;