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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(5) in The U.P. Harcourt Butler Technical University Act, 2016

(5)No student admitted in contravention of the provisions of this section shall be permitted to take up any examination conducted by the University and the Vice-Chancellor shall have the power to cancel any admission made in such contravention.