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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(4) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(4)A candidate found copying from notes written on any part of his/her clothing, body, desk or table or instrument like line rule, set squares, protectors, scales etc. who is guilty of swallowing or destroying any notes or paper found with his/her or is talking to a person or consulting notes or books outside the examination hall while going to or coming from urinal/w.e., shall be deemed to have used unfair means and action as proposed in Clause (d) shall be taken.