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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(3) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(3)The Registrar shall transmit the application and the resolutions of the Academic Council and the Syndicate to the Government which shall on consideration of the same issue directions either to permit the closure or to reject the closure to the University and the University shall on receipt of such directions pass orders accordingly.