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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(5) in The Karnataka State Universities Act, 2000

(5)The recommendations, the resolutions or the decisions of the Board shall subject to the approval of the State Government be binding on the Universities in the State and shall be implemented forthwith, and a compliance report thereof shall be sent to the Member Secretary within two months.