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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(b) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(b)If an answer-book shows that the candidate has received help from or given help to another candidate or if he is found copying or to have copies from any paper, book or note or to have allowed any other candidate to copy from his answer-book or note, to have taken the examination with notes written on any part of his clothing or body or table or desk or instrument (allowed in examination) or is guilty of swallowing or destroying any note or paper found on him or talking to a person outside the examination hall, while going to urinal or W.C. or consulting notes or books while outside the examination hall, he shall be disqualified for two years, including that in which he is found guilty, if such an examination is held twice a year.