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] [Section 93] [Entire Act] State of Karnataka - Subsection Section 93(2) in The Karnataka Education Act, 1983 (2)No order which has not been communicated in accordance with subsection (1) shall be valid or be of any effect whatsoever.
