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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(5) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006

(5)No private unaided educational institution shall,-
(a)transfer funds accumulated out of the fee so collected, to its sister institutions;
(b)transfer immovable property constructed out of the fee so collected without prior permission of the State Government.