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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(3)(g) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(g)that as far as circumstances may permit due provision shall be made for the residence of the principal and members of the teaching staff in or near the college or the place provided for the residence of students;