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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(1) in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987

(1)The Registrar shall supply the roll containing the roll number of candidate with space for marks awarded and indicate the date on which the roll shall be returned. The Examiners shall keep the results of the examination and the marks assigned to the candidates strictly confidential. The results of the examination in subjects in which there are both written and practical examinations shall be handed over by the Examiners to the Senior Examiner of the practical examination, if one is appointed immediately at the end of the practical examination in a sealed cover with their remarks and the Senior Examiner shall forward the same to the Registrar on the same day within twenty-four hours.