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

State of Karnataka - Subsection

Section 2(1)(u) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006

(u)"Unaided institution" means any privately managed professional educational institution, which is not receiving aid or grant-in-aid from the State Government.