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[Cites 0, Cited by 9] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(1)It shall be competent for the Government, by notification, to regulate the tuition fee or any other fee or deposit or other amount that may be received or collected by any educational institution or class of such institutions in respect of any or all class or classes of students.