Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 29] [Entire Act] State of Karnataka - Section Section 18 in Karnataka Industrial Areas Development Act, 1966 18. Application of Board's assets. - All property, fund and other assets vesting in the Board shall be held and applied by it, subject to provisions and for the purposes of this Act.
