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RAJASTHAN PUBLIC EXAMINATION (PREVENTION OF UNFAIRMEANS) (AMENDMENT) ACT, 2022

RAJASTHAN PUBLIC EXAMINATION (PREVENTION OF UNFAIRMEANS) (AMENDMENT) ACT, 2022

RAJASTHAN PUBLIC EXAMINATION (PREVENTION OF UNFAIRMEANS) (AMENDMENT) ACT, 2022


An Act further to amend the Rajasthan Public Examination (Prevention of Unfair means) Act, 1992.

Be it enacted by the Rajasthan State Legislature in the Seventy-third Year of the Republic of India, as follows: -

 

Section - 1. Short title and commencement.

(1)     This Act may be called the Rajasthan Public Examination (Prevention of Unfairmeans) (Amendment) Act, 2022.

(2)     It shall come into force at once.

Section - 2. Amendment of section 8, Rajasthan Act No. 27 of 1992.

In section 8 of the Rajasthan Public Examination (Prevention of Unfairmeans) Act, 1992 (Act No. 27 of 1992), after the existing expression ?this Act and? and before the existing expression ?upon the publication?, the expression ?,exclude from the Schedule any public examination and? shall be inserted.