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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3) in Karnataka Debt Relief Act, 2018

(3)"Debt Relief Officer" means Assistant Commissioner of Revenue Department and includes any officer of the Revenue Department not below the rank of Tahsildar authorised by the State Government to exercise the powers of the Debt Relief Officer under this Act;