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State of Karnataka - Section

Section 8 in Karnataka Extension of Consequential Seniority to Government Servants Promoted on the Basis of Reservation (to the Posts in the Civil Services of the State) Act, 2017

8. Repeal.

- The Karnataka Determination of Seniority of the Government Servants Promoted on the basis of Reservation (to the posts in the civil services of the State) Act, 2002 (Karnataka Act 10 of 2002) is hereby repealed.