KARNATAKA PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) (SPECIAL PROVISIONS) ACT, 2007

An Act to provide for recognition of the consensual agreement entered into between the State Government and the Private Unaided Educational Institutions imparting Professional Educational Courses and for other matters, as provided in the judgment of the Supreme Court of India in P.A. Inamdar and others Vs. State of Maharashtra reported in 2005(6) SCC 537.

Act number

Act 28 of 2007

Year

2007

Enacted on

28-08-2007

In force from

22-06-2007

Jurisdiction

Karnataka State Act

Subjects

Education

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Official source: India Code