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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(8) in The U.P. Harcourt Butler Technical University Act, 2016

(8)The misconduct in terms of copying, arrogant nature and misbehavior with invigilators or any teacher or an examination staff may invite lodging First Information Report (F.l.R.) on the recommendation of the Controller of Examinations in concerned Police Station by Registrar and leading to zero marks in all the subjects of concerned semester.