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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020

(2)The Board of Governors shall consider the First Statutes, submitted by theBoard of Management and shall give its approval thereon with such modifications, ifany, as it may deem necessary.(3 ) The University shall publish the First Statutes, as approved by the Boardof Governors in the University Notification, and thereafter, the First Statutes shallcome into force from the date of its publication.