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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in The Rajasthan Private Universities Act, 2005

(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 35 or, as the case may be, in section 36.