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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(12) in Rajasthan Para-medical Council Regulations, 2014

(12)Where the authorities of the Council have reasons to believe that foul and unfair means have been adopted in the course of conduct of the examination, the examination held at such centre is liable to be cancelled in respect of that examination centre. The decision of the Council in this regard shall be final and binding on all concerned.