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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(a2) in The Karnataka Souharda Sahakari Act, 1997

(a2)[ "Backward Classes" means such classes of citizens as may be classified as category "A" and "B' and notified by the Government from time to time for the purpose of reservation in the board Co-operative]