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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(13) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(13)Sanction of affiliation however, be subject to obtaining the prior approval of such other authorities or bodies concerned and the intake determined shall not exceed the intake if any specified by such authorities or bodies.