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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(i) in Sri Sathya Sai University for Human Excellence Act, 2018

(i)to establish and maintain such Campuses, Regional Centres and Study Centres in Karnataka after five years from the date of establishment of the University as may be determined by the University from time to time in the manner laid down by the Statutes with prior approval of the Government and as per UGC norms.