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[Cites 0, Cited by 2] [Section 38(1)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1)(a) in Karnataka Education Act, 1983

(a)educational institutions established and run by the State Government or by any authority sponsored by the Central or State Government or by a local authority and approved by the competent authority in accordance with such conditions as may be prescribed shall be deemed to be educational institutions recognised under this Act;