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Greater Bengaluru City Corporation -

Section 1 in The Vellore Institute of Technology Bangalore Act, 2012

1. Short title, extent and commencement.

(1)This Act may be called the Vellore Institute of Technology Bangalore Act, 2012.
(2)It extends to the whole of the State of Karnataka
(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.