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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1)(a) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984

(a)the minimum qualification for admission to any course of study in an educational institution shall be such as may be specified by,-
(i)the university, in the case of any course of study in an educational institution maintained by or affiliated to such university : Provided that the Government may, in the interest of excellence of education, fix any higher minimum qualification for any course of study ;
(ii)the Government, in the case of other courses of study in any other educational institution ;