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 1] [Section 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(1) in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998 (1)An offence punishable under Section 9 shall be cognizable and bailable.
