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

State of Jammu-Kashmir - Subsection

Section 5(2) in The Jammu And Kashmir (Prevention Of Unfair Means) Examinations Act, 1987

(2)If any person being under an obligation to perform any duty in connection with the conduct of an examination fails to perform such duty or commits any dereliction of duty, he shall be guilty of offence under sub-section (1) and shall be punished accordingly.