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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(viii) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(viii)consider and decide the case relating to misconduct and use of unfairmeans in the examination conducted by the Board and cancel an examination or withhold results of an examination of a candidate or disallow him from appearing in any examination who is found to be guilty of:-