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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1) in Karnataka Education Act, 1983

(1)Any local authority or any person or registered body of persons intending to,-
(a)open higher classes in an institution registered under this Act imparting education; or
(b)upgrade any such institution,
may make an application to the registering authority for grant of permission therefor within such period and in such form accompanied by such fee as may be prescribed.