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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(6) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(6)A duplicate copy of a diploma or certificate can be obtained on an application by the candidate under the following conditions on payment of the prescribed fee and in. manner prescribed by the Board-
(a)in the case of diploma or certificate being lost or destroyed;
(b)in the case of a Diploma or certificate having been spoiled or disfigured or mutilated and is surrendered to the Board for being impounded.
(c)in the case of diploma or certificate entries whereof have grown faint but which is otherwise, infact, and is surrendered to the Board for being cancelled.