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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2) in The Karnataka State Universities Act, 2000

(2)Action shall be taken against any Institution contravening the provisions of sub-section (1) in accordance with the provisions of the Karnataka Prohibition of Admissions of students to Un-recognised and Un-affiliated Educational Institutions Act, 1992 (Karnataka Act 7 of 1993)