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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(4) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(4)Subject to the provision of sub-regulations (2) and (3) admission shall be made directly by the principal of the affiliated institutions but a candidate, who does not and have not deposited the required proof there of latest by the 15t.h day of the last date of admission as declared by the entrance examination council or the director of Technical Education or before 31, August of that calendar year whichever is late may not be permitted to appear in the Boards examination, even though he may have been admitted in the institution.