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Karnataka HC Directs State to Consider Issuing Directions/Advisory to Statutory Authorities - (19 Aug 2021)

CIVIL

Karnataka High Court has directed the state government to consider issuing directions/advisory to all state-owned corporations and statutory authorities established under the state enactments to provide 1 per cent reservations in recruitment for transgenders.

Tags : KARNATAKA HIGH COURT   DIRECTIONS/ADVISORY TO STATUTORY AUTHORITIES  

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