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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(2) in Abhilashi University (Establishment And Regulation) Act, 2014

(2)No examination or the results of an examination shall be held invalid only for the reasons that the University has not followed the Schedule of Examination as stipulated in section 33 and in this section.