Section 2(g) in Telangana Public Examinations (Prevention of Malpractices and Unfair Means) Act, 1997
(g)all words and expressions used but not defined in this Act shall have meanings assigned to them in the [Telangana Education Act, 1982, (Act 1 of 1982). or as the case may be, in the Indian Penal Code, 1860 (Central Act 45 of 1860).] [Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015]
