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 6] [Entire Act] State of Uttar Pradesh - Section Section 8 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998 8. No place other than examination centre shall be used for public examination. - No person shall use or cause to be used any place, other than the examination centre, for the purposes of holding of public examination.
