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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(1) in The Karnataka Education Act, 1983

(1)The State Government shall, by notification in the official gazette constitute one or more Educational Appellate Tribunals for the adjudication of appeals preferred under this Act and where more than one Tribunal is constituted, the State Government shall specify the territorial jurisdiction of each such Tribunal.