In Act And Section:
- . 8 of
Karnataka State Commission forScheduled Castes andScheduled Tribes Act (20 of 2002) - .8 of
Karnataka State Commission forScheduled Castes andScheduled Tribes Act (20 of 2002) - . 10 of
Karnataka State Commission forScheduled Castes andScheduled Tribes Act (20 of 2002)
In Judgment Text:
- of the provisions of the
Karnataka State Commission forScheduled Castes &Scheduled Tribes Act, 2002 (for short - dated 19.02.2010 passed by the 1st respondent-
Karnataka State Commission forScheduled Castes - &
Scheduled Tribes (for short, ' the Commission— ) vide Annexure-G. Petitioner has also sought for quashing
In Headnote:
- A )
Karnataka State Commission forScheduled Castes andScheduled Tribes Act (20 of 2002) S. 8 , 10 — Karnataka Transparency in Public Procurements
In Acts:
Karnataka State Commission forScheduled Castes andScheduled Tribes Act (20 of 2002)
J
J
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