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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(xii) in Jammu and Kashmir State Board of School Education Act, 1975

(xii)amend or quash the result of a candidate after it has been assessed and published, when found to have been effected by error, malpractice, fraud, misrepresentation or any other misconduct; and