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[Cites 0, Cited by 2] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(13) in The Karnataka State Universities Act, 2000

(13)Sanction of affiliation however, be subject to obtaining the prior approval of the All India Council for Technical Education, the Bar Council of India, the National Council for Teachers Education, or such other authorities or bodies concerned and the intake determined shall not exceed the intake if any specified by such authorities or bodies.