DAYANANDA SAGARA UNIVERSITY ACT, 2012

An Act to establish and incorporate in the State of Karnataka a University of unitary in nature in private sector by the Mahatma Gandhi Vidya Peetha Trust to promote and undertake the advancement of applied University education in Life Sciences, Information Technology, all branches of Engineering, Architecture, Management, Health Care Education to include Medicine, Dentistry, Pharmacy, Physiotherapy, Nursing, Allied Health and allied sectors and for the matters connected therewith or incidental thereto

Act number

Act 20 of 2013

Year

2013

Enacted on

25-02-2013

In force from

16-05-2014

Jurisdiction

Karnataka State Act

Subjects

Education

Read the full text of DAYANANDA SAGARA UNIVERSITY ACT, 2012 section by section on LawLens.

Official source: India Code