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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Haryana - Subsection

Section 18A(2)(iv) in The Haryana Private Universities, 2006

(iv)to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to make it better instrument for assessing the attainments of students;