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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(3) in Uttarakhand Technical University Act, 2005

(3)The Examination Committee may appoint such number of sub-committee as it thinks fit, and in particular, may delegate to any one or more persons or sub-committee, the power to deal with and decide cases relating to the use of unfair means by the examinees.