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 Tamilnadu - Section Section 48 in Tamil Nadu Educational Rules 48. If a pupil is found to have obtained admission by means of a false certificate or false representation of any kind, the headmaster of the school shall summarily dismiss the pupil with forfeiture of whatever fees the pupil may have paid.
