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 7A] [Entire Act] State of Andhra Pradesh - Subsection Section 7A(i) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997 (i)claiming that any students belonging to a particular educational or tutorial institution to which such student was never admitted or;
