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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1) in The Karnataka Education Act, 1983

(1)Save as otherwise provided in this Act, every local authority institution and every private educational institution established on or before the date of commencement of this Act or intended to be established thereafter, shall notwithstanding anything contained in any other law for the time being in force, be registered in accordance with this Act and the rules made thereunder.