Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(a) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(a)On receipt of the packets of the answer-books, the Examiner shall examine its seal impressions properly. If the cover or seal impression is found to have been tampered with, the contents shall be removed without breaking the seal. The empty cover should be returned immediately to the Registrar by name, with a full report on the circumstances of the case.