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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(4) in Karnataka Education Act, 1983

(4)The State Government or the competent authority shall communicate to the educational agency the views of such authority with reference to the result of such inspection or inquiry and may after ascertaining the opinion of the educational agency thereon advise that agency upon the action to be taken.