Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7A(ii) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997

(ii)showing against a candidate any rank other than the rank assigned to him/her by the convenor of a public examination while declaring the results of such examination, shall be construed as false or misleading information.]