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[Cites 0, Cited by 7] [Entire Act]

State of Karnataka - Section

Section 15 in Karnataka Industrial Areas Development Act, 1966

15. Authentication of orders and documents of the Board.

- All permissions, orders, decisions, notices and other documents of the Board shall be authenticated by the signature of the Executive Member or any employee authorised by the Board in this behalf.[16. ***] [Section 16 omitted by Act 11 of 1997 w.e.f. 18.8.1997]