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 5] [Entire Act] State of Karnataka - Subsection Section 5(3) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984 (3)Every educational institution shall issue an official receipt for the fee or capitation fee or deposits or other amount collected by it.
