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[Cites 0, Cited by 0] [Section 64(4)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(4)(b) in The Karnataka State Universities Act, 2000

(b)matters incidental to the administration of an Autonomous College including the constitution or reconstitution, functions, powers and duties of the Governing body, Academic Council, Board of Studies and Board of Examiners of the Autonomous College;