Section 2 in The Karnataka Selection Of Candidates For Admission To Medical, Dental And Engineering Courses (Special Provisions) Act, 2004
2. Definitions.
- The words and expressions used in this Act shall have the same meaning assigned to them as in the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984) and the Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004.
