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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2)(iii) in The Karnataka Minor Mineral Concession Rules, 1994

(iii)application from any Co-operative Society Registered under the Karnataka Co-operative Societies Act,1959 all the members of which belong to Scheduled Castes or Scheduled Tribes;