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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in Panjab University Act, 1947

(2)The Syndicate shall maintain a register on which any graduate of the Panjab University, who -
(a)has taken degree of Doctor or Master in any Faculty, or
(b)has graduated in any faculty not less than five years before registration, shall, subject to the payment of an initial fee of such amount as may be prescribed by the Regulations, be entitled to have his name entered on application made within one year from the date on which he becomes so entitled.
Provided that if such application is made after the expiry of the said period the applicant shall be entitled to have his name entered on payment of the said initial fee and of such further sum as may be prescribed by the regulations.