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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Greater Bengaluru City Corporation -

Section 33(3) in Rai Technology University, Bangalore Act, 2012

(3)The University shall publish the First Statutes, as approved by the Board of Governors in the University Notification, and thereafter, the First Statutes shall come into force from the date of its publication.