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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(6)(f) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(f)found guilty of possessing an unauthorised paper of any kind/note book or any other material either in pocket or person or inside or outside the desk seat shall be deemed to have adopted unfair means, and as such the Superintendent of the examination centre shall act in accordance with sub-regulation (1).