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 1] [Entire Act] State of Karnataka - Section Section 47 in Karnataka Education Act, 1983 47. Admission etc., to be according to rules. - Admission of students to a recognised educational institution including the maximum number of students to be admitted thereto, their transfers, migrations and removal shall be in accordance with such rules as may be prescribed.
