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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(6) in The Karnataka State Universities Act, 2000

(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.