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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3) in The Karnataka State Universities Act, 2000

(3)Subject to such periodic review as may be prescribed in the statutes, the University may, with the prior concurrence of the State Government, continue the designation of the Autonomous College for such further period as may be specified or cancel such designation.