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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1)(b) in Karnataka Education Act, 1983

(b)In the case of a tutorial institution in existence at the commencement of this Act, any person or body of persons managing such institution shall within ninety days from such commencement make an application for registering to the registering authority and if no such application is so made or if the registering authority communicates to him an order refusing the registration of institution under sub-section (2), the person or body of persons managing such institution shall not run the institution from the date of expiration of ninety days aforesaid or the date of communication of such order of refusal as the case may be.