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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(5) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990

(5)The burden of proving that the candidate or his parent or guardian belongs to Scheduled Castes, Scheduled Tribes or other Backward Classes shall be on the applicant.