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

Greater Bengaluru City Corporation -

Section 4(2) in The Vellore Institute of Technology Bangalore Act, 2012

(2)After the establishment of the Permanent Statutory Endowment Fund, the State Government may, by notification, in the official Gazette, accord sanction for establishment of the University of unitary nature in the State by the name of "Vellore Institute of Technology Bangalore".