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 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998 (b)'examinee' means a person who has been granted permission to appear in a public examination, and includes a person authorised to act as subscribe on his behalf;
