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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(g) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(g)If a candidate is found having in his possession or accessible to him papers, books or notes which could be of assistance to him, he may be debarred from passing in that paper as disciplinary measure without any implication of moral turpitude.