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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

State of Karnataka - Subsection

Section 7A(1)(b) in Karnataka Universities of Agricultural Sciences Act, 1963

(b)
(i)any student who was studying for any examination of the University referred to in sub-section (1) of section 3, prior to the commencement of the Amendment Act, in the colleges transferred to the University of Agricultural Sciences, Dharwad, shall be permitted to complete his course in the University of Agricultural Sciences, Dharwad, which shall make arrangements for holding for such students examinations for such period as may be prescribed in accordance with the curricula of that University;
(ii)if the University referred to in sub-section (1) of section 3, has prior to the commencement of the Amendment Act held any examination the result of which have not been declared though the course requirements are conferred or issued or the results of any such examination have not been declared though the course requirements are completed then the University of Agricultural Sciences Bangalore may declare the results and confer the degree.