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

State of Karnataka - Subsection

Section 2(g) in The Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2011

(g)"Unaided institution" means any privately managed professional educational institution, which is not receiving aid or grant-in-aid from the State Government.