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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(b) in Universities of Agricultural Sciences Act, 2009

(b)
(i)any student who was studying for any examination of the University referred to in clause (b) of sub-section (1) of section 3, prior to the commencement of this Act, in the colleges transferred to the University of Agricultural Sciences, Raichur shall be permitted to complete his course in the University of Agricultural Sciences, Raichur which shall make arrangements for holding for such students examinations for such period as may be prescribed in accordance with the curricula of that University;
(ii)if the University referred to in clause (b) of sub-section (1) of section 3, has prior to the commencement of this Act, held any examination the result of which have not been declared though the course requirements are conferred or issued or the results of any such examination have not been declared though the course requirements are completed then the University of Agricultural Sciences, Dharwad may declare the results and confer the degree.