Section 6(3) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019
(3)Subject to the provisions of sub-section (2), reservation of seats in admission for the students belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes, More Backward Classes and women students shall be made in accordance with the provisions of any law for the time being in force or in accordance with the policy of the State Government.
