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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Karnataka - Subsection

Section 90(2) in Karnataka Education Act, 1983

(2)Within three months from the date of commencement of this Act and within a like period after any alteration in such schedule is made, a private educational institution shall submit a copy of the schedule or alterations made therein, as the case may be, to the Director of the Department concerned or such other officer as may be notified for this purpose.