Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Educational Institutions (Prohibition Of Capitation Fee) (Amendment) Act, 2002 15 of 2003 [04 April 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Karnataka Educational Institutions (Prohibition Of Capitation Fee) (Amendment) Act, 2002 15 of 2003 [04 April 2003] An Act further to amend the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984. Whereas it is expedient further to amend the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Fifty-Second Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Educational Institutions (Prohibition of Capitation Fee) (Amendment) Act, 2002. (2) It shall come into force at once. 2. Amendment Of Section 2 :- In section 2 of the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984), in clause (c), for the words, figures and brackets "by a University established under the Karnataka State Universities Act, 1976 (Karnataka Act 28 of 1976)" the words, "by a University established under any law for the time being in force" shall be and shall be deemed always to have been substituted.