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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4)(d) in The Sandip University Act, 2015

(d)taking disciplinary action where necessary against the candidates, paper-setters, examiners, moderators or any other persons connected with examinations and found guilty of malpractices in relations to the examinations ;