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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(6) in Karnataka Janapada Vishwavidyalaya Act, 2011

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