AMRUTHA SINCHANA SPIRITUAL UNIVERSITY ACT, 2012

An Act to establish and incorporate in the State of Karnataka a University of unitary in nature in Private Sector to promote and undertake the advancement of spiritual heritage in the form of adhyathma or spiritual shakti given by ancient yogis established in healing process through systematic instruction, teaching, training, healing process through actual treatment of citizen in various recognized form of systems and allied sectors and for the matters connected therewith or incidental thereto.

Act number

Act 21 of 2013

Year

2013

Enacted on

25-02-2013

In force from

27-02-2013

Jurisdiction

Karnataka State Act

Subjects

Education

Read the full text of AMRUTHA SINCHANA SPIRITUAL UNIVERSITY ACT, 2012 section by section on LawLens.

Official source: India Code