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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(8) in The Karnataka State Universities Act, 2000

(8)The Academic Council shall soon after the receipt of the report of the Local Inquiry Committee consider the findings of the Committee envisaged in the report and make such further enquiry as may appear to it to be necessary and record its opinion on such request and transmit it to the Syndicate.