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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(11) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(11)The State Government shall consider such applications in the light of the recommendations of the Local Inquiry Committee, the Academic Council and the Syndicate and after such enquiry as may appear it to be necessary make their recommendation to the University to affiliate or reject affiliation as the case may be, or any part thereof, including the variation in the intake.