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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

(2)From the marks assigned to candidates in each subject such deduction will be made as the Public Service Commission may consider necessary in order to secure that no credit is allowed for merely superficial knowledge.