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Kar. HC: Karnataka State Commission for SC/ST Cannot Direct Govt to Withhold Grants to School - (21 Sep 2022)

CIVIL

Karnataka High Court has held that Karnataka State Commission for the Scheduled Castes and Scheduled Tribes Act, 2002 does not empower the Commission constituted under it to direct the government to withhold grants being made to an educational institution.

Tags : KARNATAKA HIGH COURT   GRANTS TO SCHOOL   STATE COMMISSION  

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