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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(4) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(4)The regulations made by the Executive Council shall be submitted to the Chancellor through the Government for approval. They shall come into force from the date of approval of the Chancellor or any other date specified by the Chancellor.