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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(iii) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(iii)any such privilege enjoyed from other University before the appointed date by any samskrita or veda college situated in the State shall be deemed to be withdrawn with effect from such date;