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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

(f)"competent authority" means any person or officer of the authority authorised by it, by notification, to perform the functions and discharge the duties of the competent authority under all or any of the provisions of this Act for such area or for such purposes or for such classes of institutions as may be specified in the notification;