The UTTAR PRADESH PUBLIC EXAMINATIONS (PREVENTION OF UNFAIR MEANS) (REPEAL) ACT, 1993

No. 1695 (2)/XV1I-V-1—1 (KA) 24-1993 
Dated Lucknow, Decemmber 30, 1993 
IN pursuance of the provisians of clause (3) of Article 348 of the Constitution, of Indid 
the Governor is pleased (0 order the publication of the following Englich translation of the 
Uttar Pradesh Sarvaj: nik Pasceks! a (Anuchit Sadhancn Ka Nivaran) (Niran) Adhiniyam, 
1993 (Uttar Pradesh Adhiniyam Sankhya 5 of 1993) as passed by the Utlar Pradcsh 
Legislatrre and assented to by the Governor on D..cember 28, 1093 
THE UTTAR PRADESH PUBLIC EXAMINATIONS (PREVENTION OF 
UNFAIR MEANS) (REPEAL) ACT, 1993 
[U. P, AcT N9. S or 1993] 
(4s p.ssed by the U, P. legisiature) 
AN 
ACT 
To repeal the Uttar Pradesh Public Examinations (Prevention of Unfair 
Means) Act, 1992, 
: It 1s HEREBY onacted in the Forty-fourth Year of the Republic of 
India as follows :— s E 
Shert title and 1. (1) This Act may be called the Uttar Pradesh Public Examinations 
commencement  (provention of Unfair Means) (Repeal) Act, 1993 
(2) It shall be deoimed to have come into forcs on December 6, 
1993, Tomw 
Repeal of U. 2. 2. The Uttar Pradesh Public Examinations (Prevention of Unfair 
ActNo.250f1992  Mgans) Act, 1992 is horeby repealed. 
The Uttar Pradesh Public, Examinations (Prevention of Unfair Repeal 3 5 . 
Moons) (Repeel) Ordinance, 1993 is horeby repealed. 
By order, 
N. K. HARANG, 
Sachiv. 
v 
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