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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4) in The Karnataka State Universities Act, 2000

(4)[ Any privilege enjoyed from the Kuvempu University by the colleges or educational institutions situated in Chitradurga and Davanagere districts before the date of commencement of the Karnataka State Universities (Amendment) Act, 2009 shall, with effect from such date as may be specified by the State Government in this behalf, be deemed to be withdrawn and all such colleges or educational institutions previously admitted to the privileges of, or affiliated to, the Kuvempu University shall be deemed to be admitted to the privileges of, or affiliated to, the Davanagere University.] [Inserted by Karnataka Act No. 15 of 2009, dated 18.8.2009.]