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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(ii) in Tamil Nadu National Law School Act, 2012

(ii)for the students belonging to the Scheduled Castes including Arunthathiyars, Scheduled Tribes, Most Backward Classes including Denotified Communities, Backward Classes and Backward Class Muslims and for such other special categories, as may be specified in that order and where such direction has been given, the School shall make the reservation accordingly.