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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(b) in The Orissa Conduct of Examinations Act, 1988

(b)"unfair" means in relation to any recognised examination means taking or giving or attempting to take or give any help, other than one permissible, if any, under the Rules applicable thereto, from any material, written, recorded or printed or relayed, or from any person, in any form whatsoever.