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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3)(b) in Karnataka Education Act, 1983

(b)being under any other management, is recognised by the State Government or by an officer authorised by the State Government in this behalf or by a school board as approved school for the purposes of this Act;