Section 2(c) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
(c)"educational institution" means any institution by whatever name called, whether managed by Government, private body, local authority, trust, university or any other person carrying on the activity of imparting education in medicine or engineering leading to a degree conferred [by a university established under any law for the time being in force] [Substituted by Act 15 of 2003 w.e.f. 5.4.2003] and any other educational institution, or class or classes of such institution, as the Government may, by notification, specify ;
