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State of Punjab - Section

Section 25 in Panjab University Act, 1947

25. Certificate required to candidates for examination.

- Save on the recommendation of the Syndicate by special order of Senate, and subject to any regulations made in this behalf, no person shall be admitted as a candidate at any University examination other than [those for diplomas or degree in Modern Indian Languages and Oriental Titles] ['For Matriculation and' Omitted vide Government of India Notification, dated 6.12.1969.] unless he produces a certificate from a college affiliated to the University to the effect that he has completed the course of instruction, prescribed by regulation.[26. Existing Colleges. - The colleges affiliated to the University of the Panjab, Lahore, on or before the 27th September, 1947, and located in India shall be deemed to the affiliated to the University and shall be subject to all the provisions of this Act.] [Vide Panjab University (Amendment) Act, 1960.]