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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(3) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(3)A candidate pending receipt of the diploma or certificate may obtain a provisional certificate from the principal of the institution from which he passed on the form prescribed by the Board. Provisional Certificate so issued shall not be valid from the date he received the diploma or certificate by the Board under sub-regulation (1).