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

State of Punjab - Subsection

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

(c)The examiners shall be held personally responsible for any delay or omission in reporting such a discrepancy or shortage of any answer-books. If it is not reported on the day of the receipt of the packet, it will be presumed that the correct number of answer-books bearing correct code numbers had been received.