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 29] [Entire Act] Greater Bengaluru City Corporation - Section 29(e) in The Vellore Institute of Technology Bangalore Act, 2012 (e)has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere;
