Section 9 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998
9. Penalty for use of unfair means.
- Whoever, contravenes or attempts to contravene or abets the contravention of the provisions of Section 3 shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees or with both.
