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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(15) in The Karnataka State Law University Act, 2009

(15)the manner in which and the conditions subject to which a college may be designated as an autonomous college and the conditions subject to which such designation may be cancelled and matters incidental to the administration of autonomous colleges including the constitution or reconstitution power and duties of Board of Studies and Boards of Examiners;