Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Punjab - Subsection Section 33(2) in C.T. University Act, 2016 (2)No examination or the result of an examination shall be held invalid only for the reason that the University has not followed the schedule of Examinations.
