Section 6(1)(ii) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(ii) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.

(ii)either of whose parents is an income tax assessee/wealth tax assessee;