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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Pratap University, Jaipur Act, 2011

(2)No examination or the results of an examination shall be held invalid only for the reasons that^he University has not followed the time schedule as stipulated in section 34 or, as the case may be, in section -35.