Section 4 — Conspiracy for unfair means.

The Public Examinations (Prevention of Unfair Means) Act, 2024
No person or group of persons or institutions shall collude or conspire to facilitate indulgence in any such unfair means.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.