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State of Karnataka - Section

Section 114 in The Karnataka Education Act, 1983

114. Penalty for contravention of section 18.-

If any person contravenes the provisions of section 18, he shall, on conviction, be punished with fine which may extend to twentyfive rupees, and in the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.