Section 25(3) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(3)Notwithstanding anything contained in any other law for the time being in force, no educational institution which has not been recognised, or the recognition of which has been withdrawn under this Act shall be entitled to,-(a)receive any grant-in-aid from the State funds or other financial assistance or other facilities from the Government;(b)send up or present candidates for examinations in courses of study conducted by the Authority.Chapter-VI Management of Recognised Private Educational Institutions and Local Authority Institutions, Etc.
