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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(6) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(6)Notwithstanding the acceptance of application form and fee and allotment of roll number by the Board, the performance/Results of applicant at the examination will be cancelled, if it is later on found that the applicant was not eligible for admission to said year/semester and for admission to said examination. Further, Principal shall be liable to disciplinary action by the Director/Government for certification of the applicant.