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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(3) in Karnataka Education Act, 1983

(3)Any contract, whether express or implied, or other arrangement (not being a contract) or agreement specified in section 61 in so far as it relates to the management of the educational institution and in force immediately before the taking over, shall be deemed to have terminated on the date aforesaid.