Section 63(1)(b) in Rajiv Gandhi University of Health Sciences Act, 1994

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State of Karnataka - Subsection

Section 63(1)(b) in Rajiv Gandhi University of Health Sciences Act, 1994

(b)If the Bangalore University, the Karnataka University or Mysore University, Gulbarga University or the Mangalore University or the Kuvempu University established under the Bangalore University Act, 1964, the Karnataka University Act, 1949, the Mysore University Act, 1956 and Karnataka State Universities Act, 1976 has held any examination the result of which has been published but the degrees relating thereto have not been conferred or issued or the result of any such examination has not been published by the said University, then such examination shall be deemed to have been held by the Bangalore University, the Karnataka University or the Mysore University, Kuvempu University, Gulbarga University and Mangalore University.

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State of Karnataka - Subsection

Section 63(1)(b) in Rajiv Gandhi University of Health Sciences Act, 1994