Section 13(2)(ii) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(ii) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(ii)to cancel the result of an examination of any candidate [found by it to be guilty] [Substituted by U.P. Act No. 23 of 1966.] of all or any of the acts mentioned in sub-clauses (a) to (d) of Clause (i) or for any bona fide error of the Board in the declaration of the result;

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State of Uttar Pradesh - Subsection

Section 13(2)(ii) in The U.P. Pravidhik Shiksha Adhiniyam, 1962