KARNATAKA PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) (SPECIAL PROVISIONS) ACT, 2011
An Act to provide for recognition of the consensual arrangement or 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 23 of 2011
- Year
- 2011
- Enacted on
- 02-04-2011
- In force from
- 01-06-2008
- Jurisdiction
- Karnataka State Act
- Subjects
- Education
Read the full text of KARNATAKA PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) (SPECIAL PROVISIONS) ACT, 2011 section by section on LawLens.
Official source: India Code