Section 10(2)(i) in The U.P. Board of Madarsa Education Act, 2004

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2)(i) in The U.P. Board of Madarsa Education Act, 2004

(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,-

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State of Uttar Pradesh - Subsection

Section 10(2)(i) in The U.P. Board of Madarsa Education Act, 2004