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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(k) in The Karnataka State Law University Act, 2009

(k)five members nominated by the Government of whom one shall be a person belonging to the Scheduled Castes and the Scheduled Tribes one to Other Backward Classes and three others of whom one shall be a woman from among the members of the legal profession or from the members of the law teaching faculty;