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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(b) in Regulation for the Degree of Doctor of Philosophy (Ph.D.)

(b)In case the thesis is recommended by one of the external examiners and the guide(s) but the other examiner suggested re-submission after revision then the candidate will be allowed to re-submit the thesis after necessary revision in the light of the comments of the examiner within one year, the payment of half the prescribed examination fee and the revised thesis will be sent only to that examiner who suggested revision. The final assessment of this examiner will be considered alongwith the report of the other examiners already received and will be processed according to sub-clause (a) mentioned above or under Clause 13 below.