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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(b) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979

(b)Candidate. - means a person allowed by the Board to appear in the Matriculation or Higher Secondary examination either as a school candidate or as a private candidate;