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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(a) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979

(a)The Superintendent of the Examination Centre shall report to the Secretary without delay by the first available mail after the finishing of the examination in that paper, each case where use of unfair means and misconduct in the examination is suspected or discovered, along with the evidence in support thereof and the statement, if any, of the candidate concerned on the form supplied by the Secretary for the purpose.