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[Cites 0, Cited by 0] [Section 121A] [Entire Act]

State of Karnataka - Subsection

Section 121A(i) in Karnataka Education Act, 1983

(i)Withhold, suspend or cancel the result of a candidate or debar a candidate from taking its examination for up to three years if it is satisfied that the candidate has engaged in leakage of question paper or mass copying after giving the candidate an opportunity of being heard;