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

State of Karnataka - Subsection

Section 2(d) in Karnataka Secondary Education Examination Board Act, 1966

(d)"Committee" means a Committee appointed under this Act;
(da)[ "Director" means the Director of the Board;] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995 by Notification No. ED 2 MES 95 dated 30.5.1995.]