Section 3(3)(iii) in Karnataka State Civil Services Act, 1978

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State of Karnataka - Subsection

Section 3(3)(iii) in Karnataka State Civil Services Act, 1978

(iii)made by the Governor under the proviso to article 309 of the Constitution of India, regulating the recruitment and conditions of service of persons appointed to the civil services and posts in connection with the affairs of the State ; and

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State of Karnataka - Subsection

Section 3(3)(iii) in Karnataka State Civil Services Act, 1978