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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(2)(b) in The Basavakalyan Development Board Act, 2005

(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.