Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in Rajiv Gandhi University of Health Sciences Act, 1994

(2)Any such privilege enjoyed from other University before the appointed date by any medical college or institution of health sciences situated in the State shall be deemed to be withdrawn with effect from such date.