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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(a) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(a)Examiner shall count the answer-books and compare the code numbers of the answer-books received with the Code Numbers given in the forwarding memo. If there is any discrepancy, the matter shall at once be reported to the Registrar by name under registered post so that immediate necessary action is taken. In case there is discrepancy between the code Number written on the answer-book and the memo, the marks awarded may be shown against the code number as mentioned on the answer-book itself and a clear note added in the award list to the effect that the code number as given in the Memo was such and such. The intimation regarding discrepancy, however, be sent without fail to the Registrar by name.