Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(1) in Rajiv Gandhi University of Health Sciences Act, 1994

(1)Any institution situated within or outside the University Area other than a college which conduct research or specified studies, may be recognised by the Syndicate as the recognised institution for such purpose and in such manner and subject to such conditions as may be prescribed by the Statutes.