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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(2)(b) in The Karnataka Education Act, 1983

(b)Where the Governing Council fails to hand over the custody of the properties, records or accounts within the time specified in the order of the Magistrate under clause (a), it shall be punished with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both, and the Magistrate shall cause the custody of the properties, records or accounts to be handed over to the competent authority taking such police assistance as may be necessary.