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

State of Chattisgarh - Subsection

Section 3(4) in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011

(4)If it is found that a candidate has hidden any relevant facts and/or provided incorrect information while filling up the application form, at the time of allotment of a seat or at the time of scrutiny of the documents or at any time before or after his/her admission, then the admission shall be cancelled by the competent authority as prescribed in the rules for the time being in force, at any time during his./her studies.