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[Cites 0, Cited by 9] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(6) in The Karnataka State Universities Act, 2000

(6)The Board shall interview and adjudge the merit of each candidate by awarding the marks in accordance with the qualifications advertised, possessed and the performance in the interview. The manner of interview shall be as prescribed by the statute.