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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in Karnataka State Open University Act, 1992

(2)Nothing in sub-section (1) shall be deemed to prevent the University from making any special provision for the appointment or admission of women or of person belonging to the weaker section of the society and in particular of persons belonging to the Scheduled Castes or Scheduled Tribes.