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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(6) in Karnataka Janapada Vishwavidyalaya Act, 2011

(6)The Chancellor may, after obtaining the comments of the Syndicate, either reject the appeal or approve the Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall have effect as if made by the Syndicate.