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State of Karnataka - Section

Section 122 in Karnataka Education Act, 1983

122. Punishment for contravention of section 28.

- Any person, who, without reasonable excuse, refuses to do any work connected with any examination and assigned to him, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to [ten thousand rupees] [Substituted by Act 18 of 2017, w.e.f.06.04.2017.] or with both