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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2)(iii) in The Karnataka Education Act, 1983

(iii)allows any employee of the institution to take part in any agitation intended to bring or attempt to bring into hatred or contempt or intended to excite or attempt to excite disaffection towards the Government established by law in India;