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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(4) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

(4)The competent authority after satisfying itself that the application is in accordance with the rules, may dispose the application in accordance with sub-sections (6) to (8), or if deemed necessary forward the application to the expert body for obtaining its report under clause (b) of sub-section (1) of section 23.