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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(3)(d) in The Karnataka State Universities Act, 2000

(d)that the buildings in which the college is to be located are suitable and that provision shall be made in conformity with the Ordinances for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students.