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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Karnataka - Subsection

Section 120(1) in Karnataka Education Act, 1983

(1)Any person who contravenes the provisions of section 27 shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees but not less than one hundred rupees or with both.