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State of Karnataka - Section
Section 3 in The Karnataka Selection Of Candidates For Admission To Medical, Dental And Engineering Courses (Special Provisions) Act, 2004
3. The sharing of seats in respect of Government seats and Management seats.
- Having regard to the local needs and notwithstanding anything contained in any law for the time being in force or in any judgement decree or order of any Court or authority, the sharing of seats between the Government and Managements in respect of private aided, un-aided minority and non-minority professional institutions shall be as follows, namely:-| (a) Aided Professional Institutions; | |
| (i)Government seats | Ninety-five percent. |
| (ii)Management seats | Five percent. |
| (b) Un-aided Non-minority Professional Institutions,- | |
| (i)Government seats | Seventy five percent. |
| (ii)Management seats | Twenty five percent. |
| (c) Un-aided Minority Professional Institutions | |
| (i)Government seats | Fifty percent. |
| (ii)Management seats | Fifty percent. |