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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(2)Action shall be taken against any Institution contravening the provisions of sub-section (1) in accordance with the provisions of the Karnataka Prohibition of Admissions of Students to Un-recognised and Un-Affiliated Educational Institutions Act, 1992 (Karnataka Act 7 of 1993)