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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1) in Karnataka Khadi and Village Industries Act, 1956

(1)The State Government shall [appoint an officer not below the rank of a Deputy Commissioner of a District to be the Chief Executive Officer of] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] the Board.