Section 2(f) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
(f)Unfair means' in relation to an examinee appearing in a public examination means the unauthorised help from any person in any manner or from any material written, recorded, printed or reproduced in any form whatsoever or the unauthorised use of any telephonic, wireless or electronic or other instrument or gadget in any manner; and
