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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(b) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997

(b)impart, or offer to impart information which he knows or has reason to believe, to be related to, or derived from, or to have a bearing upon such question paper.