Section 2 in The M.P. Recognised Examinations Act, 1937
2. [ Definitions. [Inserted by M.P. Act No. 7 of 1984.]
- In this Act, unless the context otherwise requires,-(a)"criminal intimidation" shall have the meaning assigned to it in Section 503 of Indian Penal Code, 1860 (No. 45 of 1860) and the expression "Criminally intimidate" shall be construed accordingly;(b)"recognised examination" means any of the examinations enumerated in the Schedule and includes an examination held under the authority of any Government or by any body constituted under any enactment;(c)"unfair means" in relation to any recognized examination, means taking or giving or attempting to take or give any help other than one permissible, if any, under the rules applicable thereto from any material, written, recorded or printed or from any person in any form whatsoever.]
