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

State of Punjab - Subsection

Section 5(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)The Superintendent or the Deputy Superintendent (or both when there is a Superintendent as well a Deputy Superintendent in-charge of the examination) shall forward to the Secretary, on the same day, a declaration signed by him or them and witnessed by at least one of the Supervisors on duty, to the effect that the provisions of Regulation 5(a) have been complied with.