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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3)(i) in The Karnataka State Universities Act, 2000

(i)to be the custodian of the records, the common seal and such other property of the University as the Vice-Chancellor, or the Syndicate may commit to his charge;