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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(4) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(4)It shall be the duty of the first Vice-Chancellor to draft such statutes as may be necessary and submit them to the Syndicate for their approval. Such statutes when framed shall be published in the Karnataka Gazette.