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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1)(a) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

(a)educational institutions established and run by the State Government or by any authority sponsored by the Central or State Government or by a local authority and approved by the competent authority in accordance with such conditions as may be prescribed shall be deemed to be educational institutions recognised under this Act;