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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(a) in The Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2011

(a)all acts, proceedings or things done or taken by the Professional Educational Institutions or by the State Government in connection with the admissions and collection of fee be deemed to be, and to have always been done or taken in accordance with law;