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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3) in THE ATRIA UNIVERSITY ACT, 2020

(3)The Registrar shall have the power to authenticate records on behalf of theUniversity and shall exercise such other powers and perform such other duties as mayconferred by the statutes or may be required from time to time, by the Chancellor orthe Vice-Chancellor.