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Tma Pai Foundation v. State Of Karnataka And Others

Supreme Court Of India
Dec 17, 1993

Order

If any seats are vacant on December 1, 1993 in any of the medical colleges in the State of Karnataka, it is open to the Secretary, Education Department, to request the appropriate authority to allot students belonging to the particular category, out of merit list already prepared. The order dated November 19, 1993 shall be read subject to this order. IA is disposed of accordingly.