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State of Uttar Pradesh - Section

Section 14 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998

14. Power to amend Schedule.

- The State Government may, by notification include in the Schedule, any other examination, in respect of which it considers necessary to apply the provisions of this Act and upon the publication of such notification in the Gazette the Schedule shall be deemed to be amended accordingly.