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[Cites 0, Cited by 0] [Section 4F] [Entire Act]

State of Karnataka - Subsection

Section 4F(2) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990

(2)The Deputy Commissioner may, stay the execution of any such decision or order pending the exercise of his powers under sub-section (1) in respect thereof.