Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(2)(q) in Himachal Pradesh Board of School Education Act, 1968

(q)[ the penalties for misconduct to which examinees, examiners and other persons engaged in the conduct of examinations shall be subjected; [New clauses (q), (r) and (s), added vide Act No. 15 of 1992.]