Section 13(2)(i) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(i) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(i)[ to cancel an examination or withhold the result of an examination of a candidate, or to disallow him from appearing at any future examination who is found by it to be guilty' of- [Substituted by U.P. Act No. 23 of 1966.]

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State of Uttar Pradesh - Subsection

Section 13(2)(i) in The U.P. Pravidhik Shiksha Adhiniyam, 1962