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 27] [Entire Act] State of Karnataka - Subsection Section 27(b) in Karnataka Education Act, 1983 (b)intentionally or knowingly,-(i)make incorrect entries in an answer script or marks register or marks card; or(ii)total or retotal wrongly the marks obtained by any candidate; or(iii)feed wrong data to the computer,
