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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(5)(h) in Maharashtra Public Universities Act, 2016

(h)take disciplinary action where necessary against the candidates, paper setters, examiners, moderators, or any other persons connected with examinations and evaluation, found guilty of malpractices in relation to the examinations and evaluation;