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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2)(c) in Karnataka Education Act, 1983

(c)the transfer is made for any other valid reason provided repayment is made to the State Government in full of the grant referred to in clause (a) of sub-section (1) or of the current market value of the land or building referred to in clause (b) of sub-section (1) or of both, as the case may be.