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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(3)(d) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(d)that the buildings in which the college is to be located are suitable and that provision shall be made in conformity with the regulations for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students.