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

State of Karnataka - Subsection

Section 4C(3) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990

(3)The Verification Committee may after holding such enquiry as it deems fit within thirty days from the date of the application either grant a validity certificate in a prescribed form or reject the application.