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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(vii) in The Karnataka State Universities Act, 2000

(vii)Three eminent persons representing Industry, Commerce, banking or any other profession [based within the territorial jurisdiction of the University nominated by the State Government for a term not exceeding three years.