Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 10 in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006 10. Invalidation of admissions made in violation of the Act.- Any admission made in violation of the provisions of this Act or the rules made there under shall be invalid.
