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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(2) in The Haryana Private Universities, 2006

(2)No examination or the results of an examination shall be held invalid only for the reasons that the university has not followed the Schedule as stipulated in section 37 or, as the case may be, in this section.