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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3) in Karnataka State Open University Act, 1992

(3)The first Chancellor, the first Registrar and the first members of the Board of Management, the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such offices or membership are hereby constituted a body corporate by the name of the Karnataka State Open University.