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 3C] [Entire Act] State of Madhya Pradesh - Subsection Section 3C(c) in The M.P. Recognised Examinations Act, 1937 (c)indulge in such other activity as is likely to be prejudicial to the conduct of examination or is likely to effect the secrecy thereof:
