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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(i) in The Kannada Development Authority Act 1994

(i)all grants, subversions, donations and gifts made by the Central Government, State Gov-ernment, any local authority, any body whether in-corporated or not or any persons; and