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

State of Karnataka - Subsection

Section 59(9) in The Karnataka State Universities Act, 2000

(9)The Syndicate shall consider the report of the Committee and the resolution of the Academic Council and shall further record its opinion on the question whether the request shall be granted either in whole or in part or rejected, after making such further enquiry as may be deemed necessary.