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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1)(b) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(b)the maximum number of students that could be admitted to a course of study in an educational institution shall be such as may be fixed by the Government from time to time ;