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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Greater Bengaluru City Corporation -

Section 8(i) in Rai Technology University, Bangalore Act, 2012

(i)to establish and maintain Campuses, Regional Centres and Study Centres in Karnataka as may be determined by the University from time to time in the manner laid down by the Statutes with prior approval of the Government and as per UGC norms.