Section 3 in The M.P. Recognised Examinations Act, 1937
3. Restriction on copies of question paper and offer of information.
- No person, who is not lawfully authorised or permitted by virtue of his duties so to do, shall, before the time fixed for the distribution of copies of a question paper to examinees at a recognized examination,-(i)procure, attempt to procure or possess, such question paper or a portion of such paper or a copy thereof; or(ii)impart, or offer to impart information which he knows or has reason to believe, relates to or is derived from such question paper.
