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[Cites 0, Cited by 2] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2) in Karnataka Education Act, 1983

(2)The competent authority may upon the receipt of the report under sub-section (1), after giving the local authority or the Governing Council an opportunity of being heard, order the cancellation of the certificate of registration of the institution and the removal of its name from the register. Every such order shall be communicated to the local authority or the Governing Council and to the registering authority.