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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in Punjab School Education Board (XIth Class Examination) Regulations, 1992

(1)A candidate shall be eligible in the examination, if :
(a)he has been on the rolls of an institution affiliated to the Board, throughout the academic year preceding the examination.
(b)his name has been struck off the rolls of an affiliated institution and he is re-admitted before the 14th day of commencement of examination; provided that he fulfills the other conditions required for the purpose.