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 19(2)] [Section 19] [Entire Act] State of Haryana - Subsection Section 19(2)(g) in The Haryana Board of School Education Act, 1969 (g)the penalties for misconduct to which examinees, examiners and other persons engaged in the conduct of examinations shall be subjected;