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] [Entire Act] State of Karnataka - Section Section 29 in National Law School of India Act, 1986 29. Residence of Students. - Every student of the School shall reside in a hostel maintained or recognised by the School or under such conditions as may be prescribed by the regulations.
