Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 6E in Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, etc.,) Act, 1990 6E. [ Act to override the applicability of decided specific cases in any of the courts. [Inserted by Act 7 of 2012 w.e.f. 22.06.2012.] - The provisions of this Act shall have effect, notwithstanding anything contained in any of the decided cases by any of the courts.]
