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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(c) in The Jammu and Kashmir Board of Professional Entrance Examination (BOPEE) Regulations, 2016

(c)the criminal prosecution shall be launched against the candidate if he/she resorts to cunning stratagem of impersonation and shall be debarred from appearing in the entrance examination permanently for any future entrance examination as may be decided by the Board ;