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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(2) in The Karnataka State Universities Act, 2000

(2)The person holding the office of the Vice-chancellor of the University established under the Karnataka State Universities Act, 1976, on the date of the commencement of this Act shall continue to hold office till such date he would have held that office, if this Act had not been passed.