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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(3)An educational institution required to fill seats in accordance with item (i) of sub-clause
(b)of clause (2), shall form a committee to select candidates for such seats. A nominee each of the Government and the university to which such educational institution is affiliated shall be included as members in such committee.