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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(1) in Karnataka Education Act, 1983

(1)No court shall take cognizance of any offence punishable under this Act, except under sections 115 to 122 (both inclusive) or the abetment of any such offence, save on complaint made by the competent authority or with the previous sanction of such authority.