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 17] [Entire Act] State of Karnataka - Subsection Section 17(8) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012 (8)To decide and initiate disciplinary action in case of malpractices, impersonation and illegal activities in the examination.
