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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2)(d) in Rajiv Gandhi University of Health Sciences Act, 1994

(d)that the building in which the college is to be located are suitable and that provision will be made in conformity with the Ordinances for the residence in the college or in lodging approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;