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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(10) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(10)The Registrar shall submit the application and its enclosures, annexures, the report of the Local Inquiry Committee, and the proceedings of the Academic Council and Syndicate to the State Government for taking a decision thereon before 31st March of ensuing year.