Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Jammu-Kashmir - Section Section 10 in The Jammu And Kashmir (Prevention Of Unfair Means) Examinations Act, 1987 10. Persons engaged in the conduct of examination to be public servants Every person engaged in the conduct of the examination shall be deemed to be public servant within the meaning of section 21 of the Ranbir Penal Code.
