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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(8) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(8)The Registrar shall submit the proposal with all the documents including the notice of motion, the reply of the college, resolutions of the Syndicate and the Academic Council to the State Government for taking decision.