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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(f) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979

(f)in possession of any other helpful material relating to the subject of examination of the day, his result for that examination shall be cancelled and he may be disqualified from appearing in any examination of the Board for a period which may extend to three consecutive examinations :