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

State of Karnataka - Subsection

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

(b)all educational institutions or any local authority institutions other than those specified in clause (a) imparting education in nursing and para medical sciences, which are established and recognised in accordance with rules in force immediately before the commencement of this Act and in existence at such commencement shall be deemed to be educational institutions established and recognised under this Act, provided they comply with the provisions of this Act and the rules made thereunder within such period and in accordance with such procedure as may be prescribed.