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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Greater Bengaluru City Corporation -

Section 23(3) in Rai Technology University, Bangalore Act, 2012

(3)The tenure of office of the members of the Board of Governors, appointment of members, other than Government nominees, renewal and removal, etc., shall be such as may be laid down by the Statutes.