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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(2)(a) in Karnataka Universities of Agricultural Sciences Act, 1963

(a)No suit, prosecution or other proceeding shall lie against any officer or other employee of the University for any act done or purporting to be done under this Act or the Statutes or Regulations, without the previous sanction of the Board.