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] [Section 3D] [Entire Act] State of Madhya Pradesh - Subsection Section 3D(1) in The M.P. Recognised Examinations Act, 1937 (1)No person shall adopt or take recourse to unfair means at any recognised examination.
