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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2)(a) in Karnataka Education Act, 1983

(a)the transfer is made in furtherance of the purposes of the educational institutions or of ancillary purposes approved by the State Government and the proceeds of such transfer are to be wholly utilised in furtherance of the said purposes;