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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(i) in Rajiv Gandhi University of Health Sciences Act, 1994

(i)the procedure of election to the authorities and the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business, where such stipulations are not already made in this Act;